CHIEF ADMINISTRATIVE OFFICER DISCIPLINARY AUTHORITY VISVESVARAYA IRON AND STEEL LTD Vs. V KRISHNAMURTHY

JUDGEMENT

(1.) THE above writ appeal has been filed against the order of the learned single Judge dated 8.7.1988 in Writ Petition No:6803 of 1985 allowing the writ petition filed by the respondent seeking to quash the order of dismissal dated 6.5.1983 passed by the first appellant and confirmed by the order dated 20.5.1984 passed by the second appellant and for a consequential direction to reinstate him in service with effect from 29.9.1982 and for all attendant benefits.

(2.) THE respondent, at the relevant point of time, was employed as a stenographer in the Visvesvar-aya Iron and Steel Ltd., a State Undertaking. When he was working in the Madras branch, one S.K.Somanath was the Branch Manager. On account of certain allegations against the said Branch Manager, certain enquiries were held in which the respondent figured as a witness for the management, and a result of which, the said Somanath came to be dismissed from service. THEreupon the respondent had been transferred from Madras to Bhadravati and accordingly he reported to duty on 29.9.1982. He was then placed under suspension pending disciplinary proceedings.

(3.) CONSIDERING the statement of the respondent to be an admission of the guilt, the Enquiry Officer appears to have submitted a report finding the respondent guilty of the charges levelled against him. Thereupon, the order of dismissal dated 6.5.1983 was passed.