MADANJIT KUMAR Vs. CENTRAL ELECTRONICS LIMITED

JUDGEMENT

(1.) The Petitioner joined the services of the Respondent, Central Electronics Limited (CEL), on 10/12/1993 as a Senior Technical Assistant. Over the course of service, he moved through various roles and was promoted as Senior Manager (Public Relations) with effect from 1/1/2011.

(2.) The record indicates that the Petitioner faced disciplinary proceedings on earlier occasions. In 2012, a suspension, charge-sheet and show cause notice were issued alleging serious misconduct. A departmental enquiry followed, however, the charges did not stand proved. In 2016, a show cause notice was issued alleging misuse of leave facility; a penalty of withholding of increment for two years was imposed but was set aside in appeal.

(3.) On 17/2/2017, the Respondent issued another charge-sheet alleging, inter alia, non-compliance with transfer-related directions and failure to submit periodical reports. Minor penalties were imposed in those proceedings. Those penalties are not the subject matter of the present writ petition.