V C RAMULU Vs. BHARAT HEAVY ELECTRICALS LIMITED

JUDGEMENT

(1.) . This is a writ petition filed by the petitioner challenging the order dated 3.2.1997 passed by the Disciplinary Authority dismissing the petitioner from service of the Company with immediate effect as also the order passed by the Appellate Authority on 6.5.1997.

(2.) . On perusal of the averments made in the writ petition, I am of the opinion, that this writ petition could be disposed of on a very short point raised by the petitioner that disposal of his appeal by the appellate authority is not in accordance with law and violative of the specific Rules and also the principles of natural justice.

(3.) . My attention has been drawn to the order dated 6.5.1997 passed by the Appellate Authority. The relevant portion of the said order being paragraph 2 is extracted below: