SAHIL KHAN Vs. HASHMAT AND COMPANY

JUDGEMENT

(1.) On 8.2.1992, seven employees of the respondent were charge-sheeted. The appellant is one of them. The appellant was charged with the following misconduct:-

(2.) The appellant responded to the charge-sheet by sending the reply on 10.2.2992. He denied the charges in his reply thus:-

(3.) The Inquiry Officer enquired into the misconduct of all the seven employees by holding a common inquiry and in his report dated 21.4.1992 held that: