TRIBHOVANDAS NARANDAS ATTARA Vs. CHAIRMAN

JUDGEMENT

(1.) Heard Ms. Bhavika Kotecha,learned advocate for petitioner and Ms. Vinita Vinayak, learned advocate for Mr. Rao, learned advocate for respondentCorporation.

(2.) In this petition, the petitioner has prayed, inter alia, that:

(3.) The petitioner is aggrieved by order of penalty passed by the competent authority pursuant to domestic enquiry which was conducted against the petitioner in connection with charge sheet issued against the Petitioner in matter of illegality/ irregularity, amounting to misconduct allegedly committed by the petitioner.