T.MANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein, who had been levelled with certain charges of dishonest practices and alleged involvement in smuggling activities, has been imposed to the punishment of termination of his services by an order dated 21.04.2004 pursuant to the enquiry conducted by the Staff Court of Inquiry (SCOI), which order is under challenge in the present Writ Petition.

(2.) Heard Mr.M.Mohamed Ibrahim, learned counsel for the petitioner and Mr.D.Simon, learned Central Government Standing Counsel appearing on behalf of the respondents.

(3.) The brief facts of the case is as follows: