- (1.) Petitioner has invoked writ jurisdiction under Article 226 of Constitution of India for the reliefs as prayed for in para-1 of the writ petition.
(2.) Learned counsel for the petitioner while pressing the writ application referred to Annexure-19, at page-134, which is final order in respect to the petitioner passed by Sr. Divisional Manager (Disciplinary Authority) under Regulation 39 of the LIC of India (Staff) Regulations, 1960, whereby respondent no.
(3.) , Disciplinary Authority has passed the following orders:- "Further, upon carefully examining the records, facts and circumstances of the case together with evidences on record as also the Charge Sheet cum Show Cause Notice, I find that reasonable opportunity was afforded to Smt. Meetu Passi to defend her case. Further I do not find any cogent reason warranting modification in the penalty of "Dismissal from Services" in terms of Regulation 39 (1)(g) of the LIC of India (Staff) Regulations, 1960 as proposed in Show Cause Notice dated 24.06.2010 issued to her, which in my view, is commensurate with the gravity of misconduct, of which she is found guilty. NOW THEREFORE, I, the Disciplinary Authority in exercise of power conferred upon me under Schedule - 1 read with Regulation 39 of LIC of India (Staff) Regulations, 1960, order that penalty of "Dismissal from services" in terms of Regulation 39 (1) (g) of the LIC of India (Staff) Regulations, 1960 be and is hereby imposed on Smt. Meetu Passi, Development Officer, SR No. 3412017 with immediate effect." 3. Learned counsel for the petitioner also referred to Annexure-21, at page-162, which is order passed by Zonal Manager (Appellate Authority) dismissing the appeal filed by the petitioner in terms of Regulation 46 of the LIC of India (Staff) Regulations, 1960.;