STEEL AUTHORITY OF INDIA LIMITED Vs. DEBASISH BISHWAS

JUDGEMENT

(1.) Both the appeals have been preferred from the common judgment and order dated July 9, 2002 passed by the learned Single Judge whereby and whereunder the said learned Single Judge finally disposed of two writ petitions being W.P. No. 15689(W) of 1998 and W.P. No. 2769(W) of 2000 respectively filed by the respondent No. 1/ writ petitioner herein. The first writ petition being W.P. No. 15689(W) of 2000 was filed challenging the order of suspension and memorandum of charges issued against the writ petitioner and the other writ petition being W.P. No. 2769(W) of 2000 was subsequently filed by the said writ petitioner challenging the enquiry report submitted by the Enquiry Committee.

(2.) Both the aforesaid writ petitions were ultimately disposed of by the learned Single Judge by the common judgment and order dated 9* July, 2002 whereby and whereunder the said learned Single Judge not only quashed the chargesheet, enquiry report and the final order of removal of the said writ petitioner from service but also the said learned Single Judge quashed the disciplinary proceedings initiated against the said writ petitioner who is respondent No. 1 herein.

(3.) By the said order under appeal learned Single Judge also directed immediate reinstatement of the writ petitioner in service with all back wages. Being aggrieved by the said order of the learned Single Judge appellant herein preferred the instant appeals. It has been submitted on behalf of the appellant that the learned Single Judge should not have quashed the chargesheet, enquiry report, the final order of removal of the writ petitioner from service and also the entire disciplinary proceedings as according to the appellant, all steps in connection with the said disciplinary proceedings were taken following the SAIL Conduct, Discipline and Appeal Rules, 1977.