DWIJABAR BHUYAN Vs. KONARK TELEVISION LTD

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India the petitioner has challenged his order of termination from services, passed on 15th March, 1996 by the Disciplinary Authority (Annexure -6), and has come with prayer to quash the same on the ground that the charge levelled against him is totally baseless and without any material on record, the Enquiry Officer found him guilty of the same and the Disciplinary Authority passed the order vide Annexure -6 concurring with the finding, which is neither logical nor rational.

(2.) THE back ground of facts, in a nutshell, are as follows : -

(3.) IN the Rejoinder Affidavit to this counter affidavit the petitioner has categorically stated that he was never entrusted with the responsibility to make collection and tender deposits. But he was incurring expenditure for maintenance of the establishment from out of the amount received from head office on the personal account and so far the collection from the customers are concerned and the deposits thereof were exclusively under the domain of the Clerk, Sri Hentalia. He has categorically denied the assertion of the opposite parties that he had entrusted the work to Sri Hentalia for preparation of bills and collection of money from the customers.