RAJIV AGARWAL Vs. CENTRAL ELECTRONICS LTD

JUDGEMENT

(1.) Impugned order of 17th April, 2018 (Annexure P-1) imposed penalty of dismissal from service upon petitioner who was AGM (SPVMktg.), Central Electronics Ltd.

(2.) Despite service of advance notice, there is no representation on behalf of the respondent.

(3.) At the outset, learned counsel for petitioner has drawn the attention of this Court to the Conduct, Discipline & Appeal Rules, 1976 of Central Electronics Limited, which provides for an appeal against the penalty inflicted upon an employee. Rule 40 thereof provides that against the penalty, appeal shall lie to the authority specified in the Schedule. The Schedule to the aforesaid Rules of 1976 provides that the Appellate Authority in case of petitioner would be the Board of Directors of respondent-Company.