- (1.) S. P. Mehrotra, J. This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, seeking quashing of the order dated 16-2-2002 (Annexure-7 to the writ petition) passed by the Senior Divisional Manager/disciplinary Authority, Life Insurance Corporation of India, Aligarh.
(2.) FROM the allegations made in the writ petition, it appears that disciplinary proceedings were initiated against the petitioner, and the petitioner was given charge-sheet dated 10-8-1999 (Annexure-2 to the writ petition ). In response to the said charge-sheet, the petitioner submitted his reply before the Inquiring Officer, a copy whereof has been filed as Annexure-3 to the writ petition. It further appears that the Inquiring Officer submitted his report dated 19-2-2001.
(3.) AFTER the submission of the enquiry report dated 19-2-2001, the Senior Divisional Manager/disciplinary Authority, Life Insurance Corporation of India, Aligarh gave show-cause notice dated 26-6-2001 to the petitioner annexing thereto a copy of the said enquiry report dated 19-2-2002 also. A copy of the said show-cause notice dated 26-6-2001 along with the said enquiry report dated 19- 2-2001 has been filed as Annexure-4 to the writ petition. It further appears that another show-cause notice dated 24-1-2002 was given to the petitioner by the Senior Division Manager/disciplinary Authority, Life Insurance Corporation of India, Aligarh, inter alia, requiring the petitioner to show-cause against the proposed punishment. A copy of the said show-cause notice dated 24-1-2002 has been filed as Annexure No. 5 to the writ petition.;