SUDAMA SINGH Vs. BHARAT SANCHAR NIGAM

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner moved this Court when he was served a chargesheet dated 23.4.2004 contained in annexure -1. The writ application was for quashing this chargesheet and to stay the departmental proceeding in the matter.

(3.) COUNSEL for the petitioner thereafter has molded his prayer during the course of submission that the petitioner is willing to cooperate with the enquiry officer. But he only seeks a direction upon them that he be given fullest opportunity to defend himself in the matter. The petitioner also prays that all the necessary documents and evidence which the disciplinary authority is relying on should be made available to him so that he can work out his defence in this regard and he is not taken by surprise.