S RAMANY Vs. HOTEL PONDICHERRY ASHOK

JUDGEMENT

(1.) The petitioner joined service as Time Keeper cum Typist-Clerk on 8.10.1991 in Hotel Pondicherry Ashok, a Joint Venture of Indian Tourism and Development Corporation Limited. Subsequently, he was designated as Front Office Assistant with effect from 1.3.1997. The first respondent issued a charge memo to the petitioner S. Ramany and one Prakash Kumar on 17.8.1998 alleging that they attempted to defraud the organization by not recording the arrival of the guest and also by allotting room No. 101 without registration. It is further alleged that they collected less charges from one Ms. Beatrice and thus caused loss to the first respondent Corporation and also cheated the guest to the tune of Rs. 5695/=. The Enquiry Officer found that the second charge alone was established as against the petitioner.

(2.) The petitioner would contend as follows:

(3.) The first respondent contended as follows in the counter filed by it: