- (1.) Heard Mr. Saurabh Lavania, learned Counsel for the petitioner and Mr. Krishna Chandra, learned Counsel for the opposite parties.
(2.) Being aggrieved by the order of dismissal dated 17.7.1989 passed by the Manager Inspection (Strounzer), Indian Telephone Industries Ltd., Raebareli contained in Annexure No.12 to the writ petition, petitioner-Vikram Singh has filed the present writ petition under Article 226 of the Constitution of India.
(3.) The facts of the case, in brief, as culled out from the petition at hand, entail as under : According to the petitioner, while working as a Technical Machinist, Category ''B' in the Indian Telephone Industries Limited, Rae Bareli Unit, he (Vikram Singh) was placed under suspension vide order dated 3.6.1988 on the grounds i.e. (1) non-compliance of the transfer order; and (2) withdrawal of salary during absence without prior intimation, and, on the same day i.e. on 3.6.1988, a charge-sheet was issued to him under the signature of Mr. M.C. Tripathi, who was at that time Deputy Manager Inspection (Strouzer) but signed the same for "Manager Inspection (Strouzer)". On receipt of the charge-sheet, the petitioner has sent his reply to the charge-sheet on 26.7.1988 to the Manager Inspection (Strouzer), Indian Telephone Industries Ltd., Raebareli.;