ANIL KUMAR CHOPRA Vs. ENGINEERS INDIA LTD

JUDGEMENT

(1.) The Petitioner has challenged the enquiry held against him, sought a writ of certiorari to quash and set aside an order of termination dated 2.4.1990 and the Appellate Order dated 3.4.1991 and for a writ of mandamus directing the Respondents to reinstate him with full back wages, consequent benefits and continuity of service with seniority.

(2.) THE Petitioner was an employee of Respondent No. 1. The Petitioner joined the services of the first Respondent on 21st September, 1981 as an Engineer (Inspection) at New Delhi. He was promoted as the Deputy Manager of the first Respondent on 1.7.1983 and at the time of his dismissal he was a Deputy Manager (Inspection). Respondent No. 2 M. Prakash, was the Enquiry Officer and Respondent No. 3 R.N. Seth was the Disciplinary Authority.

(3.) M /s. Chemplant Engineers was entrusted with the job of supplying eight vessels ordered by M/s. Indian Petrochemicals Corporation Ltd. Inspection and expediting the orders was the scope of the first Respondent 's work. M/s. Chemplant Engineers v, as also entrusted with the job of supplying four salt water tanks, four potable water tanks and two diesel storage tanks ordered by M/s. Mazgaon Docks Ltd. Inspection of the same was within the first Respondent 's scope of work. Mazgaon Docks Ltd. was given the contract by O.N.G.C. for the same. M/s. Chemplant Engineers were therefore sub -vendors in respect of these orders. Lastly, M/s. Chemplant Engineers was also to supply two potable water tanks and two diesel storage tanks to M/s. Hindustan Shipyard Ltd. who, in turn, had obtained the contract for the same from O.N.G.C. M/s. Chemplant Engineers were therefore sub -vendors. In respect of this order inspection was within the scope of the first Respondent 's work.