D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner whose Writ Petition being C.W.J.C. No. 5111 of 2000(P) was dismissed by the learned Single Judge vide judgment and order dated 12th December, 2014 and, hence, the original petitioner has preferred present Letters Patent Appeal. The learned Single Judge has not interfered with the order of punishment of dismissal, passed by the respondent-Management because of grave misconduct committed by this appellant-delinquent.
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is an original petitioner. He was working as Assistant Store Keeper. On 13th January, 1990, an order was issued for supply of Rail Electric Poles and on 28th March, 1990, this appellant (original petitioner) received Rail Electric Poles.
(3.) It appears that out of total quantity of 141.30 MT of Rail Electric Poles, 12.945 MT of Rail Electric Poles were found as deficit, value whereof is Rs.1,14,498-52 Paise.;