GENERAL MANAGER AND ANOTHER Vs. KAILASH CHANDRA TIWARI

JUDGEMENT

(1.) Appellants are the respondents in the writ petition. The writ petitioner impugned order dated 22.01.2016, by which he stood terminated. The ground for termination was that the writ petitioner (respondent herein) committed an act of insubordination and disobeying the orders of the superiors. The Appeal of the writ petitioner was unsuccessful.

(2.) Xxx xxx xxx

(3.) The learned Single Judge allowed the writ petition filed on the ground that the impugned order was not preceded by any inquiry or opportunity to the petitioner and it is in violation of the Rules 82 & 83 of the Service Rules of Dugdh Utpadak Sahkari Sangh Limited. The learned Single Judge noted the stand of the appellants in reply to the allegation that there is no disciplinary proceedings and charge sheet as follows: