M RAJAMANICKAM Vs. BHARAT HEAVY ELECTRICALS LTD

JUDGEMENT

(1.) THE Writ Appeal is directed against the order of a learned single Judge of this Court in W. P. No. 1623/1983 dated February 17, 1983 dismissing the W. P. filed against the order dated April 3, 1989 passed by the first respondent confirming the order of the 2nd respondent dated November 8, 1980 removing the appellant from service w. e. f. November 10, 1980.

(2.) THE short facts of the case of the appellant are as follows : The appellant was appointed as a Pharmacist in Bharat Heavy Electricals Ltd. , Tiruchirapalli, in the year 1965. On July 7, 1980 he was served with a Charge sheet by the Deputy General Manager/personnel and Accounts the second respondent herein which reads as follows :

(3.) THE allegation in brief was that on July 4, 1980, at about 1. 00 PM, the Security Guard Ayyappan by name intercepted one Kannamma (mother-in-law of an employee by name Meenakshisundaram) while she was about to leave the premises of the BHEL, and on examining the cloth bag which she had in her possession found medicines worth about Rs. 250/ -. The Security Guard on questioning her, came to know that it was her son-in-law Meenakshisundaram who had given her the bag and asked it to be taken to the house. The said Meenakshisundaram was apprehended and questioned, and he appeared to have stated that the appellant had given the medicine to be taken to the house.