RAJBIR SEHRAWAT,J. - (1.)This is a petition filed under Articles 226/227 of the Constitution of India seeking issuance of a writ of certiorari quashing the impugned order dtd. 22/1/2015 (Annexure P-7) passed by respondent No.2 and quashing of impugned order dtd. 15/10/2015 (Annexure P-9) passed by respondent No.1; as also seeking issuance of a writ of mandamus directing the respondents not to effect recovery from the salary of the petitioner; and as also seeking issuance of a writ mandamus directing the respondents to refund the amount already recovered from the salary of the petitioner.
(2.)The case of the petitioner, in nut shell, is that the petitioner was working as a Junior Assistant with the respondents in the year 2012. The petitioner had supplied some materials on credit to M/s World Rubber Industries without any authority. For the said act, the petitioner was issued the charge-sheet. Inquiry was held in the matter. The Inquiry Officer held the petitioner guilty of the charge. The punishing authority agreed with the Inquiry Officer and imposed upon the petitioner a punishment of stoppage of six annual increments with cumulative effect; along with recovery of amount of Rs.19.00 lakhs in installments of Rs.22,000.00 per month. The petitioner preferred statutory appeal before the appellate authority. After going through the facts of the case available on record, findings of the Inquiry Officer, orders of the Managing Director, CITCO and pleading made by the petitioner during personal hearing, finding no merit in the appeal, the appellate authority dismissed the same vide its order dtd. 29/9/2015. Thereafter, the petitioner also represented to the Board of Directors of the respondent-Corporation on 12/2/2018; for reconsideration on the punishment imposed upon him. After reconsidering the representation of the petitioner, the Board of Directors passed the following order on 4/7/2018:- 'after discussion and taking a lenient view, the Board approved reduction in punishment of 'stoppage of 06 increments with cumulative effect' to 'stoppage of 03 increments with cumulative effect' along with recovery of pending amount as per the recommendations of the committee.'
(3.)Still feeling aggrieved, the petitioner had filed the present petition.