DARIAV SINGH VERMA Vs. L I C

JUDGEMENT

(1.) This appeal under Clause 10 of the Letters Patent has been preferred by an unsuccessful petitioner against the order passed by learned single Judge in his W.P.No. No. 816 of 1999, decided on September 26, 1999.

(2.) Brief facts, material for deciding the said appeal, are mentioned hereinbelow. Appellant was issued a charge-sheet on January 31, 1983 mentioning therein that he, along with other employees of the Life Insurance Corporation had forged Insurance Policies and had received maturity payments thereof in the year 1982. On account of the said charge, a departmental enquiry against him was initiated. In the said departmental enquiry, appellant was not permitted to cross-examine the Handwriting Expert with the help of an advocate. Ultimately in the department enquiry, the charge was found to be proved. Consequent thereupon an order of dismissal was passed against him. Appellant, being aggrieved by the said order of dismissal preferred to file W.P. No. 554 of 1989. The said petition was allowed by the Division Bench of this Court on July 2, 1990.

(3.) Against this order, the respondent herein, feeling aggrieved, preferred a Special Leave Petition in Supreme Court of India. Supreme Court of India was pleased to allow the S.L.P. preferred by the respondent. Consequently the order of the Division Bench passed in appellant's Writ Petition No. 554 of 1989 dated July 2, 1990, stood quashed.