(1.) Charge memo, dated 25.08.2015, is under challenge in the present writ petition.
(2.) The writ petitioner was working as Assistant during the relevant point of time and on account of serious allegations, charge memo was issued in proceedings dated 25.08.2015. The charges against the writ petitioner are extracted hereunder:-
(3.) charges against the writ petitioner are undoubtedly serious in nature. The charges are in relation to the financial loss caused to the first respondent Co- operative Wholesale Stores Ltd.,