LAV NIGAM Vs. CHAIRMAN AND MD ITI LTD
LAWS(SC)-2006-4-26
SUPREME COURT OF INDIA
Decided on April 03,2006

LAV NIGAM Appellant
VERSUS
CHAIRMAN AND MD., ITI LTD. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The only question in this appeal is whether the appellant was entitled to a notice from the disciplinary authority to show cause against the tentative decision of the disciplinary authority to differ with the finding of the inquiry officer.
(3.) The departmental proceedings were initiated against the appellant. The inquiry officer exonerated the appellant by his report dated 10.03.1997 in respect of all three articles of charges.;


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