N.K. MEHROTRA Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Sri Akshat Darbari, learned Advocate holding brief of Sri Rahul Sahai, learned counsel for the petitioner and Sri Vinay Khare, learned counsel for the respondents.

(2.) The petitioner herein is aggrieved by the order dated 5.12.2007, passed by the respondent no.4/disciplinary authority, whereby major penalty of relegating him to the basic pay to the minimum of Senior Assistant Grade has been imposed under Rule 23, 26 (3) of the General Insurance (Conduct Disciplinary Appeal) Rules 1974. Orders of rejection of appeal filed under Rule 37 of the said Rules and memorial under Rule 40 of the Rules 1975 dated 24.4.2008 and 30.12.2008; respectively, are also subject matter of challenge.

(3.) It appears that on revelation of a high end 13 bogus (OD) claims by Special Task Force in its report dated 11.11.1998, a charge sheet dated 13.5.2002 was served on the petitioner. The charges against the petitioner narrated in the memorandum dated 13.5.2002 are that during the years 1997 and 1998, while posted as Assistant, Branch Office-(I) Bareilly, the petitioner had failed to maintain absolute integrity and devotion to duty. Alleged misconduct and irregularities committed by the petitioner have been reduced in two charges as under:-