D K VANKAR Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner who is dissatisfied by the order or removal by the LIC is before this Court praying that:-

(2.) Learned Advocate Mr.Majmudar for the petitioner vehemently argued the matter and strenuously contended before this Court that the petitioner was served with charge sheet dated 24.08.2004 on 27.04.2004, to which the petitioner filed a reply dated 04.09.2004 and thereafter inquiry was conducted wherein the case of the LIC was that the petitioner did not participate except remaining present on one single occasion. The case of the LIC is that Inquiry Officer's report was sent to the petitioner, but then the same returned with endorsement 'change of address'. The LIC then served the petitioner with show cause notice dated 30.04.2005, to which the petitioner think it fit not to file any reply and then the petitioner was served with order dated 04.07.2005 of removal from services. The petitioner filed appeal against the order of removal, which came to be dismissed by the Zonal Manager, i.e. the Appellate Authority by order dated 19.10.2005. The petitioner being aggrieved by dismissal of appeal filed Mercy Petition before the Chairman, LIC by memorandum dated 13.01.2006, which too came to be dismissed by the Chairman, LIC by order dated 26.06.2006.

(3.) The charge against the petitioner is that he remained unauthorisadly absent and the details of this charge are found in the charge sheet which is produced at Annexure-A to this petition. Para-2 of the charge sheet reads as under:-