M VAIRAPERUMAL Vs. SENIOR ENGINEER

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ in the nature of Certiorari for quashing the order dated 06.01.2006 passed by the Appellate Authority, dismissing the Appeal filed by the Petitioner against the order of punishment.

(2.) The only ground on which the impugned order has been challenged in the writ petition is that the Appellate Authority dismissed the Appeal, without giving an opportunity of personal hearing to the Petitioner.

(3.) Standing Order 66 of the Bharat Heavy Electricals Limited reads as under: