ASHOK HIRALAL PARIKH Vs. SENIOR DIVN MANAGER

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a former Development Officer serving with the Life Insurance Corporation of India, has prayed for the following reliefs;

(2.) The facts of this case may be summarized as under;

(3.) The writ applicant jointed the Life Insurance Corporation (for short the "LIC") in the year 1989 as a Development Officer. On 20th December, 1991, he was served with a departmental charge -sheet, containing the following charges;