R A SHAH Vs. REGIONAL MANAGER AND ORS

JUDGEMENT

(1.) BY invoking Clause 15 of the Latters Patent, the appellantoriginal writ petitioner has preferred the present appeal against the oral order dated 28.01.2004 of learned single Judge. By the impugned order, learned single Judge upheld the decision of the disciplinary authority dismissing the writ petitioner from service pursuant to departmental enquiry. Before the learned single Judge, the appellant -petitioner prayed to set aside the said order of dismissal dated 7.2.2003

(2.) THE profile of relevant facts may be set out. The petitioner was working as Development Officer with the respondent Insurance Company since 1984. A departmental inquiry was held against him pursuant to the charge -sheet dated 5.10.2000 for the following charges.

(3.) FROM the contents of inquiry report, it could be seen that the inquiry officer had before him the following details to support charge No.1.