KUNDAN LAL Vs. INDIAN RED CROSS SOCIETY

JUDGEMENT

(1.) The instant appeal impugns the judgment and order dated March 16, 2005 passed by a learned Single Judge dismissing W.P.(C) No.7761/2003 filed by the appellant and as a result order dated June 24, 2002 transferring appellant as also the subsequent order dated September 03, 2002 passed by the Competent Authority of the first respondent terminating services of the appellant were upheld.

(2.) Disciplinary proceedings of the employees of the first respondent are admittedly governed by CCS (CCA) Rules, 1965, being adopted by a resolution in the year 1980, except where specific regulations are framed by the first respondent.

(3.) The appellant was serving the first respondent as a Lower Division Clerk when he was served with a memorandum dated May 15, 2002 alleging against him that he was guilty of arrogance, was indecent, rude and defiant towards his superior, Colonel A.S.Budhiraja. On May 24, 2002 appellant was suspended pending inquiry. On May 30, 2002 a charge memo specifying the charges was issued.