PRASANTA KUMAR BASU Vs. BURN STANDARD CO LTD

JUDGEMENT

(1.) The Court: Petitioner has questioned the conclusions of the enquiry officer being annexure 'F', order of dismissal passed by the disciplinary authority dated October 6, 1999 being annexure 'I' as also the order of the appellate authority confirming the same being annexure 'M'.

(2.) The disciplinary authority by its letter dated June 30, 1999 (annexure 'F') forwarded the report of the enquiry officer dated June 28, 1999 and offered the petitioner an opportunity to make his representation in relation thereto. Upon considering the same the disciplinary authority for the reasons stated in his order being annexure 'I' agreed with the conclusions arrived at by the enquiry officer and passed the order of dismissal which was also confirmed by the appellate authority.

(3.) In the charge sheet issued to the petitioner the 1st charge was with respect to the ? Job Done ? certificates issued by the petitioner showing therein the quantum of work done by the Contractors' workmen relating to the Contractor, M/s. Gupta Engineering Co. in relation to the bills (33 in number) for the period from April 1, 1997 to March 31, 1998. The second charge pertains to grant of exgratia payment to the workmen engaged in job contracts in respect of the same contractor during the period 1. 4. 1997 to 30. 4. 1998.