JAYASINGH MANOHARAN Vs. CHAIRMAN AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) Petitioner prays for a Writ of Certiorari to call for the impugned order dated 17.05.1996 to quash the same.

(2.) The following facts are sufficient for the disposal of the writ petition: Petitioner was originally working as Assistant Law Officer. Subsequently, there was an advertisement for the post of Law Officer by direct recruitment. He applied for the said post and he was selected and appointed as Law Officer and he joined the second respondent's Office on 22.07.1991.

(3.) On 01.09.1992, he was issued a Memorandum of Charges containing five charges calling for his explanation for certain alleged irregularities in the matter of submission of Travelling Allowance claims during 1988 to 1990. He submitted a detailed explanation. Enquiry commenced on 09.02.1994 and concluded on 18.03.1994. By letter dated 11.08.1985, the petitioner was imposed with penalty of reduction in rank by reverting him to the post of Assistant Law Officer for a period of two years. As no enquiry report was furnished to the petitioner to enable him to represent to the Disciplinary Authority, the petitioner has filed W.P.No.12282 of 1995 seeking to quash the penalty order. When the writ petition was taken up for hearing, the petitioner was furnished a copy of the Enquiry Officer's report and hence, the writ petition was disposed of with a direction to the Disciplinary Authority to proceed further.