RAM KRISHNA Vs. I.O.C.L.

JUDGEMENT

(1.) Heard Sri Ashok Khare learned Senior Counsel assisted by Sri Siddharth Khare learned counsel for the petitioner and Sri Anand Tiwari learned counsel for the respondents.

(2.) Briefly stated facts shorn of unnecessary details as worded in the writ petition are that pursuant to the selections conducted by the Indian Oil Corporation Ltd., Indian Oil Bhawan G-9 Ali Yavar Jung Marg, Bandra (East), Mumbai, Maharatna (in short respondent Corporation) under the financial aegis of the Union of India, Ministry of Petroleum and Natural Gas, the petitioner was selected as a Steno/Typist and was accorded appointment on 15/3/1999. It is further the case of the writ petitioner that the writ petitioner was promoted on 30/7/2012 as Sales Officer and was posted at Azamgarh and subsequently on 5/5/2014 he was transferred from Azamgarh to Mathura Terminal 'A' as Operation Officer and he assumed the charge on the said date in Bitumen Plant in Mathura.

(3.) According to the writ petitioner while he was posted as Operation Officer BDFP, Mathura Emp. No. 30090 on 'B' shift duty in the plant on 13/2/2015 from 2:00 P.M. To 10:00 P.M., he after completing his duty hours on the said date at 10:00 P.M. along with the Security Supervisor sealed the locks of the gates as per the rules, however, it is alleged that a theft took place of 184 drums containing Bitumen and the matter was reported in the morning on 14/2/2015.