COOPERATIVE STORES LTD Vs. VED PARKASH BHAMBRI

JUDGEMENT

(1.) Admit. With the consent of the learned counsel for the parties, the appeal is taken up for final hearing.

(2.) This appeal is directed against the judgment dated 30th November, 2005 passed by a learned Single Judge of this Court in WP (C) 68/2000.

(3.) The facts in brief leading to the filing of the present appeal may be noticed. The respondent, an employee of the appellant, was issued a charge sheet on May 2, 1992 on certain allegations of misconduct. The resultant discplinary proceedings culminated in a report by the enquiry officer on March 4, 1995 finding the respondent guilty of the charges. It is not disputed that this enquiry report was never acted upon and the respondent was superannuated with effect from June 13, 1999.