ASHOK HIRALAL PARIKH Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) Heard learned advocate Mr. Dipak Patel for the appellant and learned advocate Mr. Yogi Gadhia for the respondents.

(2.) In the present Letters Patent Appeal filed by the appellant-original petitioner, the challenge is directed against the judgment and order dtd. 26/8/2022 of learned Single Judge, whereby the Special Civil Application came to be dismissed, the Court refusing to set aside the order dtd. 26/7/1993 of the Senior Divisional Manager, Disciplinary Authority, whereby the penalty of removal from service was imposed on the appellant in terms of Regulation 39(i) (F) of the Life Insurance Corporation of India (Staff) Regulations, 1960.

(3.) The petitioner was Development Officer at Career Agent Branch of the Life Insurance Corporation, who was subjected to charge-sheet dtd. 20/12/1991 alleging that he had committed misconduct of temporary misappropriation for the amount of Rs.2,725.00. The Disciplinary Authority, upon inquiry, passed the order of removal dtd. 26/3/1993.