RAKESH DHINGRA Vs. NATIONAL SCHEDULED CASTES AND SCHEDULED TRIBES FINANCE AND DEVELOPMENT CORPORATION

JUDGEMENT

(1.) The petitioner in this petition has prayed for quashing the order dated 14.12.1994 passed by respondent No. 3 imposing the penalty of removal from the service of the petitioner. The petitioner has also prayed that the order dated 14.3.1995 passed by the Board of Directors of respondent No. 4 and which was communicated vide letter dated 24.3.1995 dismissing the appeal against order of removal be also quashed.

(2.) The petitioner has also prayed that the inquiry report dated 26.5.1994 be quashed. The petitioner has also prayed that the order dated 6.8.1993 imposing censure penalty be also quashed.

(3.) The petitioner has further prayed that the respondents be directed to quash the order of stoppage of two increments. He has also prayed that order dated 11.9.1991 be quashed by which he was divested of the charge of Finance Manager. He has also prayed that letters dated 6.8.1993 suspending the petitioner be quashed.