BHARAT SANCHAR NIGAM LIMITED Vs. A. TIRUMAL RAJ

JUDGEMENT

(1.) The first respondent was working as Junior Telecom Officer (Civil) at the relevant point of time. On 26/3/2007, he was arrested and was in custody for three days. His arrest was consequent to the complaint filed against him alleging that he indulged in bigamous marriage. On investigation, police filed charge sheet against the 1st respondent. The criminal Court took cognizance of the offence alleged and he was placed on trial in C.C.No.524 of 2007 in the Court of XIII Additional Chief Metropolitan Magistrate (Mahila Court), Nampally at Hyderabad.

(2.) Disciplinary proceedings were also initiated against him by framing charges on 31/10/2007. The charge sheet contained two charges. Firstly, it was alleged that he suppressed about his arrest and detention and secondly he contracted second marriage, which is in violation of Conduct Rules. The enquiry officer held both the charges proved.

(3.) While so, by judgment dtd. 10/6/2011, the trial Court convicted the first respondent on the offence alleged and was sentenced to undergo three years rigorous imprisonment and fine of 3,000/-. By order dtd. 10/10/2012, the first respondent was dismissed from service based on the charges proved in the domestic enquiry and that he was convicted and sentenced by criminal Court. The appeal preferred by the first respondent to the Chief General Manager was rejected on 1/8/2013.