- (1.) Director (Marketing) and General Manager (Operations), Indian Oil Corporation Ltd. are the appellants before us. The respondent is a dismissed employee of the Appellant-Corporation. The respondent joined the appellant - Indian Oil Corporation Limited (hereinafter referred to as "The Corporation") in the year 1987. He was posted as Assistant Manager (Operation) at Hissar Depot of the Corporation in the year 1995. He was charge-sheeted on account of irregular supply of High Speed Diesel to the purchasers without following the procedure. The incident happened at Hissar Depot and 12 KL of High Speed Diesel was supplied twice from 17.6.1996 to 19.6.199,6 against the same challan by the respondent. A charge-sheet was issued to the respondent. Eight charges were framed against the respondent. The Enquiry Officer submitted his report which is available at page 26 to 40 of the paper book. The Enquiry Officer found the respondent guilty of charge Nos. 1,4, 6, 7 and 8. The other charges have not been proved. The Disciplinary Authority agreed with the findings of the Enquiry Officer after taking into all aspects of the case into consideration. The Enquiry Officer proposed to inflict upon the respondent the major penalty of "dismissal" as a measure of disciplinary action against him. All papers relating to this case, in respect of respondent, were placed before General Manager (Operations), CDA for his perusal and orders. The Disciplinary Authority after perusing the records and the replies submitted to the show cause notice together will all papers relating to the disciplinary proceedings and after applying his mind ordered for inflicting upon the respondent the penalty of "dismissal" as a measure of disciplinary action against him. The period of suspension of respondent was, however, treated as suspension only.
(2.) An appeal was filed against the order of penalty of "dismissal". The Disciplinary Authority placed all the papers relating to the case before the Director (Marketing), Appellate Authority for his perusal and orders.
(3.) The Director (Marketing) - Appellate Authority passed the order rejecting the appeal of the respondent.;