M RAJAN ISSAC Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner, who was working as Deputy General Manager (Management Services), was issued with a charge memo on 12.4.1991 and the articles of the charge memo are as follows:

(2.) After the petitioner had submitted his reply, not being satisfied with the same, the management held an enquiry and after the enquiry, the enquiry officer held that the charges were proved. The petitioner was directed to show cause against the findings of the enquiry officer and after consideration of the petitioner's explanation, the disciplinary authority held that the charges were proved and the petitioner was removed from service. Hence the above Writ Petition seeking to quash the said order.

(3.) Mr. R. Gandhi, learned Senior Counsel had raised the following contentions: