S.M. DONGARWAR Vs. PEC LIMITED

JUDGEMENT

(1.) This writ petition has become infructuous inasmuch as this writ petition sought quashing of the chargesheet dtd. 14/7/2006 and the departmental proceedings ensued on that basis, inasmuch as the respondent-corporation has already withdrawn the chargesheet and proceedings on that basis.

(2.) This writ petition is accordingly disposed of.

(3.) By this writ petition, the petitioner who was an employee of the respondent-corporation, a public sector undertaking, seeks quashing of the chargesheet bearing No.PEC/PERS2(117/98) dtd. 20/6/2011 and the departmental proceedings initiated thereupon.