- (1.) On 12th August, 1992 I allowed the writ petition and quashed the orders dated 1-7-1991 and 17-10-1991 for the reasons to be given subsequently. Now I am giving the reasons.
(2.) In the present writ petition under Article 226 of the Constitution the Petitioner has challenged the legality of the impugned order dated 1st July, 1991 by means of which the services of the Petitioner were terminated and the appellate order dated 17th October, 1991, dismissing the appeal of the Petitioner.
(3.) The facts in brief are that the Petitioner was working as a Senior Engineer in the Bharat Pump and Compressors Limited, which is a Government of India undertaking. On the 24th of November, 1988, a charge-sheet was served upon the Petitioner to show cause why action should not be taken against him. The charge against the Petitioner was that he unauthorisedly attempt to remove 4 liters of Enamel paint belonging to the Company on the 18th of October, 1988 at 4.00 P.M. The charge was that the Petitioner asked Jasbir Singh constable to get the Enamel Paint from the Almirah but at the instance of Security Guard Sri Verma, the attempt of the Petitioner was foiled.;