ENGINEERING PROJECTS I LTD Vs. S K MALHOTRA

JUDGEMENT

(1.) This writ petition has been filed against the impugned judgment dated 30.7.2003, passed by the learned Single Judge.

(2.) Heard counsel for the parties.

(3.) The respondent in this appeal (writ petitioner) was the Deputy Finance Manager in the service of the appellant company, Engineering Project (India) Ltd. He was served with a charge sheet dated 29/1/1992 which states as follows:- <FRM>JUDGEMENT_212_AD(DEL)5_2006Html1.htm</FRM>