RAVIDAS SHIVRAMJI RANGARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) The petitioner, while working as Assistant Manager (Operation) was allegedly caught red-handed for accepting the illegal gratification, by Central Bureau of Investigation (CBI) officials. Whereupon, an enquiry was conducted and the petitioner was dismissed from service vide order dtd. 03/03/2014 issued by the respondent No.4. The same was upheld by the appellate Authority vide order dtd. 09/01/2015. Thus, in the present writ petition, the orders dtd. 03/03/2014 and 09/01/2015 as well as the enquiry report, are under challenge.