HANSRAJ PANWAR Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) The petitioner in the present petition has prayed for quashing and setting aside the order of dismissal, dated 24.04.2009 and the appellate order dismissing his appeal dated 18.12.2009.

(2.) Briefly stated, the facts material for adjudication of the present petition may be stated thus:

(3.) The petitioner was appointed as Account Officer vide order, dated 17.05.2001, and he joined the respondent-Corporation on 11.06.2001. He was confirmed as Account Officer in the pay scale of Rs.12000-17500/- w.e.f. 11.06.2002. Thereafter, he was promoted to the post of Assistant Manager (Finance) by the order, dated 08.04.2005. A vigilance inquiry was undertaken against him in the month of September, 2007, when he was working with Gujarat office of the respondent-Corporation. While inquiring in to some financial irregularities in the office of IOC at Ahmedabad, he was inquired by the Vigilance Officer and his statements were recorded on 29.09.2007 and on 18.10.2007. On 19-10-2007, the petitioner was again called and was asked to give further statement on the same date wherein he had admitted his guilt. On the basis of said statements, departmental proceedings were initiated and he was placed under suspension by the order, dated 25.10.2007. Simultaneously, a police complaint was also registered by Deputy General Manager, Vigilance to ACB Unit II, CBI at New Delhi u/S. 13(1)(d) of Prevention of Corruption Act read with Sections 120B, 420, 409, 468, 471, 477-A, 201 of the IPC.