AMAR DYE Vs. R.B. PANDEY & ORS.

JUDGEMENT

(1.) Appeal admitted. To be heard forthwith.

(2.) Mr. Pankaj Patel, Advocate appearing on behalf of Respondent No. 1, waives service of the Appeal.

(3.) The 1st Respondent, hereinafter called 'the Respondent', was in the employment of the Appellant Company, hereinafter called 'the Appellant'. He was served with a show cause notice dated 8th Jan. 1976. The show cause notice called upon him to explain why action should not be taken against him for gross negligence on the basis of the allegations contained in the said notice. The Respondent gave reply to the show cause notice on 12th Jan. 1976. A charge sheet issued on 31st Jan. 1976 was thereafter served upon him followed by a domestic enquiry. The Enquiry Officer gave a report on 23rd Feb. 1976 holding that the misconduct alleged against the Respondent was proved. A second show cause notice dated 10th March 1976 was thereafter issued and after considering the reply of the Respondent dated 20th March 1976, the Respondent was dismissed from service on 24th March 1976 with effect from 28th March 1976.