M.Katju, D.R.Chaudhary, JJ. - (1.) Heard learned counsel for the parties.
(2.) The petitioner is challenging the Impugned order of dismissal dated 25.10.1996 Annexure-20 to the writ petition. The petitioner was appointed by the Committee of Management of respondent No. 1 as Spinning Master by order dated 19.5.1986. Annexure-1 to the writ petition. He was thereafter promoted as Production Manager vide Annexure-2 and he was again promoted as Secretary/General Manager on 12.10.1988. He was thereafter transferred to various mills and worked as Secretary/General Manager and has alleged that he was given commendation certificate.
(3.) A disciplinary enquiry was initiated against the petitioner as stated in paragraph 10 of the petition and by letter dated 9.8-1986 he was called upon to give his explanation in respect of certain charges of Irregularities vide Annexure-11. The same day he was also suspended vide Annexure-12 to the petition. The petitioner gave a reply but he v/as given charge-sheet dated 12.9.1996 vide Annexure-13. Thereafter an enquiry was held and he was found guilty of several charges and by the impugned order he was dismissed. Hence this petition.;