Sunil Ambwani, J. - (1.) By this writ petition, the petitioner has prayed for quashing the enquiry report dated 19.9.1999 submitted by Sri S.R. Khaneja, and the consequential order dated 16.8.2001, passed by the General Manager, National Thermal Power Corporation Ltd., imposing a penalty of removal from service and to quash the order dated 14.9.2002, by which the petitioner's review application was dismissed.
(2.) I have heard Sri F.S. Chauhan and Sri S. Alim Khan for petitioner, and Sri H.R. Misra for respondents.
(3.) Sri H.R. Misra has raised a preliminary objection to the maintainability of the writ petition. He submits that a domestic enquiry was held and that all the grounds taken in the writ petition against the order of removal from service, are in violation of standing orders applicable to National Thermal Power Corporation (in short N.T.P.C.) employees, and thus the petitioner has alternative remedy of raising an industrial dispute under the Industrial Disputes Act, 1947. He relies upon Rajasthan State Trading Corporation v. Krishna Kumar, AIR 1995 SC 1715, in support of the objections.;