GOVIND SINGH PATWAL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) In a charge sheet issued to the petitioner, five charges were levelled. We are not concerned with the second charge, as the Inquiry Officer as well as the Disciplinary Authority exonerated the petitioner in respect of the said charge.

(2.) The third and the fourth charges were pertaining to writing letters by the petitioner to different authorities in the capacity of an office bearer of the Employees' Union. In respect of the letters that were written by the petitioner, there is no dispute. The Inquiry Officer and the Disciplinary Authority also found that those letters were written by the petitioner. At the same time, both of them also found that those letters were written by the petitioner on behalf of Employees' Union. It was not alleged that the Employees' Union, on whose behalf the petitioner had written those letters, was an unauthorized Union. There is also no finding to that effect.

(3.) The fifth charge was execution of construction work by the petitioner during the period between 30 September, 2000 to 30th October, 2000, when he was relieved. In respect of the said charge, petitioner has been awarded a punishment of censure. Having regard to nature of the findings of the Inquiry Officer and the Disciplinary Authority, we do not interfere with the impugned punishment order censuring the petitioner for the fifth charge.