Siddharth, J. - (1.) Heard Sri Ashok Khare, learned Senior Counsel and Sri Siddharth Khare, learned counsel appearing for the petitioner and Sri Kartikey Saran, learned Counsel for the respondents-Insurance Company.
(2.) The above noted writ petition has been filed by the petitioner, praying for quashing the dismissal order dated 29.04.2008, passed by the Deputy General Manager, New India Assurance Co. Ltd., Regional Office: Kanpur Nagar, respondent no.3 and Appellate order dated 03.12.2008, passed by the Appellate Authority, General Manager, New India Assurance Co. Ltd., Mumbai, respondent no.4 and direction to the respondents to reinstate the petitioner in service on the post of Administrative Officer (Development) with all benefits of continuity of service including the arrears of service from the date of suspension of the petitioner.
(3.) The brief facts of the case are that the petitioner, while working as Administrative Officer, was suspended from service by the order dated 27.05.2002 in contemplation of departmental proceedings. A Charge Sheet dated 19.05.2004 was issued to him alleging misconduct of the year, 2001-2002. On 17.06.2004, the petitioner submitted his reply denying the allegations and praying that the documents mentioned in Annexure-C of the Charge Sheet along with upto date copy of C.D.A. Rules,1975 may be provided to him for submitting proper reply to the charges.;