ANIL KUMAR ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Letters Patent Appeal, under Clause 10 of the Letters Patent, assails an order dated 20.11.2017, passed by the learned Single Judge in Writ Petition (C) No.10232/2017, whereby the same came to be dismissed, whilst granting the appellant four weeks' time to make a representation against a show-cause notice dated 30.10.2017, proposing a penalty in terms of Rule 55 (3) of the Unit Trust of India Assets Management Company (Staff Rules), 2003, in relation to the Chargesheet No.UT/O-DHRD-3414/IR-5(4)/2016-17 dated 27.06.2016.

(2.) At this juncture, it would be relevant to observe that this is the second round of proceedings filed on behalf of the appellant, impugning the disciplinary proceedings initiated by the UTI Asset Management Company Limited/Respondent No.4 against him.

(3.) In the earlier round of litigation, the appellant had challenged the report of the Enquiry Officer indicting him, on the assertion that, the chargesheet had not been issued by the Competent Authoirty and the Enquiry Officer was incompetent to conduct the same. By way of order dated 05.09.2017, the appellant's challenge in this behalf was repelled by the learned Single Judge of this Court in W.P.(C) No.7799/2017, titled as "Anil Kumar Anand vs. Union of India". Aggrieved by said order dated 05.09.2017, the appellant carried the same in LPA No.702/2017. This Court by way of its order dated 01.11.2017, permitted the appellant to withdraw the same. It was, however, directed that the Disciplinary Authority would consider the representation of the appellant and pass a speaking order thereon, in accordance with law and Rules. It would also be pertinent to point out that the appellant filed a review petition being Review Petition No.404/2017, seeking review of the order dated 05.09.2017, which was also negated by this Court vide order dated 26.09.2017.