NATIONAL INSTITUTE OF FASHION TECHNOLOGY Vs. UOI

JUDGEMENT

(1.) IN the year 1986 the respondent No.2 joined National Institute of Fashion Technology i.e. the petitioner as an Assistant Registrar.

(2.) ON December 16, 2004 a charge memo was issued to him alleging as under:-

(3.) RESPONDENT No.2 denied the charges and the Disciplinary Authority appointed an Inquiry Officer to record evidence and submit a report. Six witnesses were examined by the department at the inquiry and we proceed to briefly note such relevant admissions or statements of fact deposed to by the witnesses which have a material bearing on the charges.