SANATAN JENA Vs. CESU

JUDGEMENT

(1.) This writ application has been filed with the prayer for quashment of the orders dated 23.06.2003 and 26.08.2003 passed by the opposite party no. 2; further raising the question that the report submitted by the Enquiry Officer before opposite party no. 2 in connection with the Disciplinary Proceeding No. 04 dated 22.02.2003 drawn up against the petitioner is not legally tenable and as such is also liable to be quashed.

(2.) Brief facts necessary for deciding this writ application are :-

(3.) The petitioner in this writ application has questioned the finding of the Enquiry Officer as shown in the report in respect of charge no. (ii) and (iii) as unilateral and arbitrary and thus those are not acceptable having been recorded without taking into consideration the defence version on their proper prospective as also without any materials on record having proper foundation.