K K SANKARAPPAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE petitioner prays for certiorarified mandamus to call for the entire records of the respondent's order dated 3. 1. 2003 terminating the petitioner from his service and quash the same and direct the respondent to give all benefits.

(2.) HAVING regard to the nature of the disposal of the writ petition, it is not necessary to deal with the merits of the charges framed against the petitioner, nor about the findings rendered by the enquiry officer, holding that the charges have been proved.

(3.) WHEN the petitioner was working with the respondent as Regional Manager, he was subjected to a departmental enquiry. Charges were framed against him on 17. 12. 1999. He submitted his explanation on 4. 1. 2000. Not being satisfied with the explanation furnished by the petitioner, an enquiry was instituted. The charges were based on the vigilance report. The grievance of the petitioner is that a copy of the vigilance report was not furnished to him, even though the petitioner had specifically asked for the supply of a copy of vigilance report.