CHITTARANJAN DASH Vs. OIL INDIA LIMITED AND ORS.

JUDGEMENT

(1.) HEARD Mr. B.K. Bhattarcharjee, learned Counsel for the petitioner and Mr. S.N. Sarma, learned Senior Counsel for the respondents.

(2.) THIS petition has been filed under article 226 of the Constitution of India for quashing of order dated 19 -02 -2009 issued by the Chairman and Managing Director, Oil India Limited imposing the minor penalty of "censure" on the petitioner.

(3.) PETITIONER joined service in the Oil India Limited (OIL) as Accounts Clerk in Grade III on 18 -07 -1983. He was posted at Bay Exploration Project of OIL at Bhubaneswar. In the course of his service, petitioner became Manager (F & A), OIL and was posted at Duliajan.