SAYAMBHU DIGAL Vs. HINDUSTAN AERONAUTICS LTD. AND ORS.

JUDGEMENT

(1.) BY means of this writ petition, the Petitioner has challenged the impugned order of dismissal from service from the post of Mechanic under the opposite parties i.e. Hindustan Aeronautics Limited.

(2.) THERE is no doubt that the Hindustan Aeronautics Limited is an instrumentalities of the State and is 'State' within the meaning of Article 12 of the Constitution.

(3.) SIMULTANEOUSLY the Disciplinary Proceedings were also initiated against the Petitioner. The charge levelled against the Petitioner was to the effect that on 23.3.1993 at about 10.30 A.M. the Departmental Security Staff along with the local police raided the quarters of the Petitioner i.e. Quarters No. R/72 and found the following materials belonging to the Company in his quarter.