AIRPORTS AUTHORITY OF INDIA Vs. M A KHAN

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 7.1.2004

(2.) Heard learned counsel for the parties and perused the record.

(3.) The writ petitioner (respondent in this appeal) was an officer in the service of the appellant. He was served with a memorandum dated 18.11.1998 containing the articles of charge of misconduct against it, copy of which is annexure P-1 to the writ petition. The said charge reads as follows:-