AKHILESH KUMAR NAIK NAYAK Vs. K G RAMCHANDRAN CHAIRMAN AND MANAGING DIRECTOR BHARAT HEAVY ELECTRICALSLTD

JUDGEMENT

(1.) -Request has been made to punish the opposite parties for disobedience of the order dated 30.9.1997 passed by this Court in Civil Misc. Writ Petition No. 32916 of 1997.

(2.) I have heard Sri K. M. Asthana, learned counsel for the petitioner and Sri Sandeep Saxena, learned counsel for the opposite parties.

(3.) IT is contended that the petitioner misbehaved with the contractor on 5.7.1998 and threatened to kill him. Therefore, show cause notice was issued to the petitioner, which is Annexure-C.A.-2. An F.I.R. was also lodged on 25.11.1998, which is Annexure-C.A.-3. That the petitioner also participated in the mass movement of contract labour in the plant premises on 23.11.1998 and 24.11.1998. The report regarding which is Annexure-C.A.-4. That misconduct and indiscipline of the petitioner was increasing day by day and smooth functioning of the administration became impossible because of the conduct of the petitioner. The complaint regarding it was also made on 7.10.1999. The copy of which is Annexure-C.A.-6. That the petitioner also hampered the production of the factory. For these reasons he was discontinued.