BOKARO STEEL LIMITED Vs. MEENA

JUDGEMENT

(1.) This writ petition is filed by the petitioner challenging the order dtd. 18/7/2023 in OA/151/00602/2002 with connected MAs passed by the Central Administrative Tribunal, Patna Bench.

(2.) One Rabindra Nath was an employee of the petitioner herein. The respondents 1 to 5 are his legal heirs.

(3.) The said Rabindra Nath was convicted by CBI on 31/1/2007 under Sec. 7 of the Prevention of Corruption Act. On the basis of the said conviction, the petitioner had dismissed him from 26/5/2007. The said individual had filed an appeal to the High Court challenging his conviction by the CBI Court and on 2/11/2012 he was acquitted by the High Court.