(1.) THIS petition is preferred seeking quashing and setting aside the impugned order of dismissal dated 28/05/1997 passed by the respondent No. 2, with a direction to recover the amount of Rs. 17. 37 lacs, from the petitioner and further as regards the findings recorded by the enquiry officer, holding that the part of charge Nos. 5 and 7 of the Charge Sheet dated 17/01/1995 are proved against the petitioner and also to quash and set aside the impugned appellate order dated 19/09/1997 passed by the respondent No. 1, rejecting the appeal preferred by the petitioner against his order of dismissal.
(2.) THE petitioner who has Degree in Bachelor of Engineering (Mechanical), from Shivaji University, Kolhapur applied to the respondents for being appointed on the post of Manager. The petitioner was interviewed on 6/10/1990, pursuant to which he came to be appointed as Manager by letter dated 3/01/1991. In response to the letter of appointment the petitioner joined his duties as Manager in the Head Office of the respondent corporation at Bombay in the grade of Rs. 3000-100-3500-125-4500 Extn-125-5000. The petitioner was transferred vide transfer order dated 1 9/05/1995 to Thane Office as Regional Manager and as a consequence of which the petitioner took charge of the said post of Regional Manager w. e. f. 10/06/1993 at Thane.
(3.) THE respondent is a registered Corporation and is a creation of the state of Maharashtra. The basic aim and object of the respondent is to undertake necessary activities of developments of Small Scale Industries in State of Maharashtra, and for the said purpose the respondent Corporation has spread its network by opening Regional Office at Pune, Kolhapur, thane, Nagpur, Akola, Nashik, Nanded and Aurangabad and has various branch offices at all District Level. The respondent Corporation in addition to promoting the development of Small Scale Industries Units in the State, also offers marketing assistance to the Small Scale Industries Units, under the scheme all Small Scale Units can avail upto 80% of the advance against its order of supply of goods to the purchaser by submitting delivery challans or required documents to the Corporation, so as to extend the credit facility to the Small Scale Unit under their promotional scheme.