NARENDRA K. KUMBHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned Counsel for the parties.

(2.) The petitioner has superannuated on 30/6/2021 as Deputy Manager (Scale II). On the very day a notice was issued calling upon him to show cause as to why departmental action should not be initiated against him under the United India Insurance Company (Conduct, Discipline and Appeal) Rules 2014 for not submitting the Caste Validity Certificate. The lapse/omission according to the respondents constitutes misconduct.

(3.) The petitioner was appointed on 24/4/1985 as Typist. He was promoted from time to time and at the time of his retirement he was on the post of Senior Branch Manager at Branch Office, Chandrapur. On 30/6/2021 when he was superannuated and retired from services, he received the show cause notice on his WhatsApp calling upon the petitioner to explain as to why departmental action should not be initiated against him under the United India Insurance Company (Conduct, Discipline and Appeal) Rules, 2014 (for short, "the Rules, 2014). Further he was warned if satisfactory explanation is not submitted before 15 days from the date of receipt of the said letter failing which appropriate action will be taken by the Company.