BHUVNESHWAR KUMAR SHARMA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) DEPARTMENTAL proceedings were initiated against the Petitioner, who at the relevant time was working as Jr. Asstt. (Acctts.) with the Respondent -Corporation, on the following set of charges vide memorandum dated 17.11.2001, Annexure -A : STATEMENT of ARTICLES of CHARGES FRAMED AGAISNT SH. BHUVNESHWAR KUMAR JR. ASSTT. (ACCTTS.) HOTEL CHAMPAK, CHAMBA ARTICLE -I That the said Sh. Bhuvneshwar Kumar Sharma while working as Jr. Asstt. (Acctts.) in Hotel Champak, Chamba was caught red -handed on 27.10.2001 by the Chamba Police in Room No. 104 & 106 of the said hotel along with two girls and other two outsiders indulged in immoral activities and were arrested by the Chamba Police on 27.10.2001. This episode was published in AMAR UJALA, Dainik Jagaran and Hindustan Times on 29.10.2001, thereby brought bad name to the corporation and adversely effected its business. Such like action on the part of the said Sh. Bhuvneshwar Kumar is absolute misconduct and unbecoming of a corporation employee.

(2.) THE Petitioner has not brought on record copy of the reply to the charge -sheet submitted by him.

(3.) THE disciplinary authority after consideration of the entire matter imposed the penalty of "termination of service" upon the Petitioner vide order dated 19.5.2005. The Petitioner filed statutory appeal dated 7.6.2005, Annexure -D to the Board of Directors of the Respondent - Corporation, which was rejected vide office order dated 5.12.2005, Annexure -E.