PRAFULLA KALITA Vs. OIL AND NATURAL GAS COMMISSION

JUDGEMENT

(1.) THIS application under Article 226 of the Constitution of India has been filed to set aside the order of dismissal dated January 8/20, 1988. The petitioner was a Driver in the ONGC. A show cause notice was issued to him on the ground of misconduct as envisaged under the Staff Regulation, where Rule 27 of the Conduct, Discipline and Appeal Regulations, 1976 provides as follows:

(2.) SCHEDULE to this Regulation provides for the acts and omissions constituting Misconduct. They are quoted as follows:

(3.) BIGAMOUS marriage is not included in the enumeration in the acts and ommissions constituting misconduct but as the definition in 2(k) is an inclusive definition, the offence of bigamy may constitute misconduct. I am not deciding this aspect of the matter in this case as it is not necessary to do so in the facts and circumstances of the case.