K A BHARDWAJ Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Admit.

(2.) Learned Counsel appearing for the respondent Delhi Jal Board waives service. By consent of the parties, the appeals are taken up for hearing.

(3.) The appellants Shri K.A. Bhardwaj and Shri Ramesh Chandra suffered a joint inquiry pursuant to two identically worded charge memos issued to them. The charges against the appellants were to the following effect: