S KANNAN Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) THE challenge in this petition is to the order passed by the third respondent dated 11.07.2003 in CBE/RO/RM/SECT.742/2003 removing the petitioner from service and as confirmed by the appellate authority, the second respondent herein by order dated 19.02.2004 in Ref.No,2001-45/12/2004 with prayer for a consequential relief of a direction to the respondents to reinstate the petitioner in service with attendant monetary benefits.

(2.) THE factual matrix leading to the filing of this writ petition could be briefed hereunder :

(3.) I have carefully considered the rival contentions put forward by either side and also perused the entire materials available on record including the impugned orders passed by the respondents herein dated 11.07.2003 and 19.02.2004 by the third and second respondents respectively.