- (1.) IN this writ application the petitioner has prayed for quashing the order dated 14.5.1997, whereby the petitioner has been dismissed from service under Clause 28 of the Certified Standing Orders as applicable to the petitioner.
(2.) THE petitioners case is that while he was working under the respondents as Assistant Engineer (Civil) at Bastacolla Area No. 9. he was shocked and surprised to receive a dismissal order. It appears that on the basis of allegation made against the petitioner and other officers, a report was submitted to the Chairman -cum -Managing Director and on the basis of that report the officers including the petitioner have been punished. While the petitioner was dismissed from service, but so far other officers are concerned, minor punishment have been inflicted by way of passing an order of transfer and initiation of disciplinary proceeding. Prima facie, it appears that the involvement of other officers have also been proved but only the petitioner has been dismissed from service exercising power under Clause 28 of the Standing Order. Be that as it may, in para 9 of the writ petition, it has been admitted by the petitioner that the dismissal order was communicated to him, vide letter dated 14.5.1997 and thereafter he was not allowed to perform his duty. This writ application has been filed on 29.3.2001. i.e. after about 4 years. 1 am, therefore, not inclined to grant any relief to the petitioner. However, the petitioner shall be entitled to raise industrial dispute and challenge the order of dismissal before the appropriate forum in accordance with law.
(3.) THIS writ application is dismissed with the aforesaid observation and direction.;