MAN MOHAN PANDEY Vs. BHARAT ELECTRONICS LIMITED

JUDGEMENT

(1.) Vide the present petition, the petitioners seek direction thereby quashing all the three chargesheets-cum-suspension orders dated 17.05.2019 issued against the petitioners. Consequently, revoke the suspension and reinstate the petitioners with all the due benefits in their respective offices as they were before the suspension or in alternatively transfer the enquiry to concerned Ministry or CVC of India or as this Court may deem fit.

(2.) Brief facts of the case are that the petitioner no.1 joined BEL and promoted upto the level of General Manager and presently working as General Manager (Product Support).

(3.) Petitioner no.2 joined the respondent no.1 as Accounts Officer and at present, he is the Senior Deputy General Manager.