DEEPAK KUMAR GOGOI Vs. OIL INDIA LIMITED

JUDGEMENT

(1.) Heard Mr. BD Kownar, learned Senior assisted by Mr. H Agarwal, learned counsel for the petitioner. Also heard Mr. M K Choudhury, learned Senior counsel assisted by Mr. K Kalita, learned counsel for the respondent Oil India Limited and Mr. AM Bora, learned Senior Counsel assisted by Mr. J Patowary, learned counsel for the respondent Nos. 7,8 and 9.

(2.) The instant writ petition is filed assailing an order dtd. 16/9/2014 passed by the respondent No. 2 (Disciplinary Authority) imposing the penalty of dismissal from service upon the petitioner. The further challenge is an order dtd. 23/1/2015 passed by the respondent No.6 (Appellate Authority) dismissing the appeal preferred by the petitioner against the order dtd. 16/9/2014. A prayer for a direction to the respondent authority to reinstate the petitioner in service with all service benefits has also been made in this writ petition.

(3.) It is recorded here that the petitioner has in the meantime attained the age of superannuation during the pendency of this writ petition. It is also recorded herein that the wife, the daughter and the son of the petitioner were also impleaded in this writ petition as respondent Nos. 7,8 and 9 on their prayers as they claimed certain payment out of the financial benefits given to the petitioner.