T PAUL PREMKUMAR Vs. GOVERNMENT OF INDIA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF FERTILIZERS, MINISTRY OF CHEMICALS AND FERTILIZERS

JUDGEMENT

(1.) A charge memo dated 16.5.2018, issued by the second respondent, is under challenge in this writ petition.

(2.) The writ petitioner joined in the second respondent-Company as Accounts Assistant on 21.3.1985. The petitioner is a qualified Cost Accountant and accordingly, he was further elevated to the post of Accounts Assistant and finally to the rank of General Manager.

(3.) The learned counsel, appearing on behalf of the writ petitioner, made a submission that the respondents have adopted a discriminative approach in respect of initiation of disciplinary proceedings. The learned counsel for the writ petitioner mainly contended that some other similarly placed members of the Tender Committee were exonerated from the allegations. Thus, the initiation of the disciplinary proceedings against the writ petitioner is to be set aside. In other words, the charges framed against the writ petitioner are baseless and not supported with any concrete documents. The writ petitioner had followed the proceedings as per the Rules in force and made his recommendations. Thus, there was no irregularity, as such, in respect of the actions of the writ petitioner and even otherwise, some other similarly placed Committee Members were exonerated and the writ petitioner also to be treated on par with other members and exonerated from the allegations and the charges.