DAMODAR VALLEY CORPORATION Vs. SUKAR KOERI

JUDGEMENT

(1.) The present Letters Patent Appeal is directed against the Order/Judgment dtd. 1/10/2024 passed by the learned Single Judge of this Court in W.P.(S) No.3576 of 2019 allowing the writ petition filed by the petitioner/respondent (hereinafter to be referred as the petitioner) and quashing the order dtd. 7/12/2018 passed by the Additional Secretary-cum-disciplinary authority, Damodar Valley Corporation vide No.F/AS/PS/ Conf./F-03/30 whereby the petitioner was imposed punishment of removal from the services of the corporation with immediate effect as well as the order dtd. 18/6/2019 bearing No. HR/Disc. & Comp/Complaints & DP 'C' & 'D'/48/913 passed by the Executive Director (HR)-cum-Appellate Authority, Damodar Valley Corporation whereby the punishment of removal of the petitioner from service imposed by the Disciplinary Authority, was affirmed.

(2.) The factual background of the case as stated in the writ petition is as follows: -

(3.) Subsequently, the petitioner filed writ petition being W.P.(S) No. 3576 of 2019 challenging the order dtd. 7/12/2018 passed by the disciplinary authority as well as the order dtd. 18/6/2019 passed by the appellate authority.