SAVITA PRASAD NAUTIYAL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Mr. C. D. Bahuguna, the learned senior counsel for the petitioner and Mr. Lalit Samant, the learned counsel for the respondent.

(2.) The petitioner was a permanent employee of the Garhwal Anusuchit Janjati Vikas Nigam Ltd. In the year 1991, the petitioner was suspended on the charges that he was careless in his duties. Subsequently, a chargesheet dated 11.02.1992 was served in which there were three charges against the petitioner.

(3.) The petitioner submitted his reply, which was not found satisfactory and, consequently, an enquiry officer was appointed to conduct the enquiry proceedings. The enquiry officer, after giving full opportunity to the petitioner to defend himself, submitted the enquiry report holding that all three charges stood proved against the petitioner. On the basis of this enquiry report, the petitioner was issued a show cause notice and, thereafter, the disciplinary authority passed an order dated 23.02.1993 awarding the petitioner a major punishment of removal from service.