- (1.) This appeal has been filed against the judgment dated 29/9/1992 passed by the High court of Madras in Writ Appeal No. 1320 of 1988 arising out of Writ Petition No. 13266 of 1986 filed by the respondent.
(2.) The respondent was employed as Senior Operations Officer/am (O) at the Madras Regional Office of the Indian Oil Corporation Limited (hereinafter referred to as "the appellant Corporation"). Disciplinary proceedings were initiated against the respondent on the basis of a charge- sheet dated 21/1/1985, relating to reimbursement towards medical claims obtained by the respondent. Out of the three charges which were levelled against the respondent, the Inquiry Officer found Charges Nos. 1 and 3 as proved while Charge No. 2 was found not proved. After considering the report of the Inquiry Officer, the disciplinary authority, i. e. , General manager (Supplies) agreed with the findings recorded by the Inquiry Officerand issued a show-cause notice on 23/9/1985, proposing the punishment of removal from service and requiring the respondent to show cause why the said punishment be not imposed on him. In response to the said show-cause notice, the respondent submitted his reply. After considering the said reply the order dated 21/1/1986 was passed whereby the respondent was dismissed from service. The appeal filed by the respondent against the said order was dismissed by the appellate authority by order dated 23/10/1986. Thereafter, the respondent filed the writ petition which has given rise to this appeal. The said writ petition was allowed by the learned Single Judge (Mohan J. , as the learned Judge then was) by judgment dated 16/9/1988. The learned Single Judge was of the view that since in the show-cause notice the respondent had been required to show cause against the imposition of the proposed penalty of removal from service and he had made his submissions on the said show-cause notice on that basis, a higher punishment of dismissal from service could not be imposed on the respondent. The order dated 21/1/1986 imposing the penalty of dismissal from service was, therefore, set aside and it was directed that the matter should proceed from the stage of the second show-cause notice. The said judgment of the learned single Judge has been affirmed in appeal by the division bench of the High court by the impugned judgment.
(3.) We have heard the learned Additional Solicitor General in support of the appeal and Shri Murlidhar, the learned counsel for the respondent.;