FAJALUR RAHAMAN Vs. I.P.G.C.L.

JUDGEMENT

(1.) As an identical issue arises for consideration in these two writ petitions, they are being decided together through this common order. The issue that has arisen is whether the Director (Technical) is competent to issue charge sheet to the petitioners herein.

(2.) The writ petition has been filed by the petitioner with the following prayers:

(3.) The petitioner while working as Deputy Manager, at the respondent No.1 Company, has been issued a charge sheet on September 07, 2017 under Rule 14 of the CCS (CCA) Rules, 1965 ('Rules of 1965', for short) by Director (Technical).