GANESHRAM LALCHANDRAN Vs. O N G C

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution of India by the petitioner Shri Ganeshram Lalchandran for an appropriate writ to quash the departmental proceedings and the order of punishment dated 18- 8-1993 contained in Annexure-7.

(2.) The only question of law which arises in this writ petition is whether the report of the Enquiry Officer/Authority who/which is appointed by the disciplinary authority to hold an enquiry into the charges against the petitioner is required to be furnished to him to enable him to make proper representation to the disciplinary authority before such authority arrives at his own finding with regard to the guilt or otherwise of the petitioner and the punishment awarded to him.

(3.) I have heard Mr. D. K. Biswas, the learned counsel appearing on behalf of the petitioner as well as Mr. S. Deb, the learned senior counsel appearing on behalf of the respondents.