MANOJ MEENA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Petitioner has filed the instant writ petition challenging the order dt. 19th May, 2014, whereby services of the petitioner have been terminated on account of misconduct being committed by him, carrying the passengers without ticket.

(2.) Learned counsel for the petitioner submits that the impugned order is punitive in nature and without holding the regular departmental inquiry, services of the petitioner could not have been terminated.

(3.) Counsel submits that Division Bench of this Court in D.B. Special Appeal Writ No. 1407/2016 (Managing Director & Anr. Vs. Tara Chand Mahawar and Anr.) and other connected petitions decided on 13th January, 2017, has also taken a view that order of termination on the ground of misconduct can only be passed after regular enquiry is being conducted against the employee.