R.A. Sharma, J. - (1.) Petitioner who was Development Officer in the Life Insurance Corporation of India (hereinafter referred to as the Corporation) was charge-sheeted for (1) unauthorised collection of about Rs. 24,000/- from the policy holders and issuing receipts fraudulently; (2) making unauthorised noting in the tender-sheet; and (3) transfer of several policies to the branch offices with ulterior motive. An inquiry Officer was appointed who submitted the enquiry report holding the petitioner guilty of the charges. The Disciplinary Authority thereafter passed the order dismissing him from service and directing recovery of Rs. 23,923/- from him. Being aggrieved by the said order petitioner filed appeal which has also been dismissed on April 22, 1997. Hence this writ petition challenging the aforesaid two orders.
(2.) We have heard Sri S.U. Khan, learned counsel for the petitioner and Dr. R.G. Padia, learned counsel for the respondents.
(3.) The Learned counsel for the petitioner has made two submissions namely (1) the appellate order does not contain any reason, and (2) the statements of some of the witnesses which were considered by the Enquiry Officer have not been appreciated by the Disciplinary authority. Learned counsel for the respondents has disputed the contention.;