PRIYAVRATA KUMAR Vs. THE CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the State.

(2.) The petitioner is an employee of National Insurance Company Limited (herein after referred to as the NIC ) and in the year 2000 he was working in Dehri-on-Sone Branch under Gaya Divisional office as Development Officer, Grade-II. He was departmentally proceeded for certain acts of omission and commission committed during his posting at Dehri-On-Sone. Charges were framed on 11.01.2001 and were as follows:

(3.) The petitioner duly replied to the article of charges vide Annexure-4. The enquiry officer submitted his report exonerating him from part of the charge as far as it related to use of office telephone of Shri G.B. Singh, Branch Manager. However, he was found guilty of misbehaviour and entering into a scuffle with the Branch Manager. The disciplinary authority sought show-cause from the petitioner while forwarding a copy of the enquiry report. The petitioner submitted his explanation, which did not find favour with the disciplinary authority.