INDERJIT SINGH Vs. PUNJAB STATE FEDERATION OF CO

JUDGEMENT

(1.) (Oral) - The petitioner was working as a Compounder in the Ajnala dispensary attached to the Co-operative Sugar Mills Limited, Ajnala. On Sept. 16, 1997, he was charge sheeted. The Enquiry Officer submitted his report on July 23, 1998. The charges were held to have been proved. On receipt of the report of the Enquiry Officer, the Managing Director gave a show cause notice to the petitioner calling upon him to explain as to why he be not dismissed from service. The petitioner asked for a copy of the enquiry report. Instead of supplying a copy of the report, respondent No. 2 passed the order dated Sept. 18, 1998, by which the petitioner was dismissed from service. Aggrieved by the order, the petitioner has filed the present writ petition. He prays that the order by which he was dismissed from service be quashed.

(2.) In response to the notice of motion, a written statement has been filed on behalf of the respondent-Mill. It has been inter-alia averred that the petitioner has effective alternative remedy by way of appeal. It has been further averred that the action is in conformity with law. A copy of the enquiry report has been produced as Annexure R-2 with the written statement.

(3.) Learned counsel for the parties have been heard.