(1.) The present petition has been filed by the petitioner challenging the Inquiry Report and the orders dated August 2, 2004, January 31, 2005 and May 10, 2005 whereby the charges framed against the petitioner have been proved in the Inquiry Report and the petitioner was imposed the penalty of dismissal by the Disciplinary Authority (vide order dated January, 31 2005) and the appeal against the said order was dismissed by the Appellate Authority (May 10, 2005).
(2.) Some of the facts are, a charge-sheet was issued to the petitioner on September 12, 2003 which in substance included the following allegations:
(3.) The petitioner replied to the charge-sheet vide letter dated November 11, 200 On January 19, 2004, an Inquiry Officer was appointed, who submitted his report dated August 2, 2004. On August 31, 2004, the petitioner submitted his comments on the findings of the Inquiry Officer to the Disciplinary Authority. On February 7, 2005, the Disciplinary Authority imposed on the petitioner the penalty of dismissal from respondent's service which is ordinarily a disqualification for future employment. On March 17, 2005, the petitioner preferred an appeal against the order of the Disciplinary Authority dated February 07, 2005 before the Appellate Authority. On May 10, 2005 the Appellate Authority found no merit in the appeal and dismissed the same.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN