ANGSHUMAN DAS GUPTA Vs. JUTE CORPORATION OF INDIA LTD

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India the petitioner has prayed for quashing the impugned order dated January 12, 1994 issued by the Chairman -cum -Managing Director, the Jute Corporation of India Ltd. whereby the appointment of the petitioner as Junior Inspector Traineeship was ordered to be discontinued with immediate effect.

(2.) I have heard Mr. A.M. Lodh, the learned senior counsel appearing on behalf of the petitioner and Mr. A. Chakraborty, the learned senior counsel appearing on behalf of the respondents.

(3.) THE petitioner, therefore, submitted some representation for regularisation of his service, but in the meantime, the respondent No. 2, viz. Personal Manager framed certain charges against the petitioner by his Memo dated November 15, 1990 under reference No. JCI/4 (50)/DPC/87/Vig(C). The charges are that on December 12, 1986 the petitioner purchased two lorry -loads of Mesta from some local traders in an irregular and unauthorised manner; and secondly during the period from December 3, 1986 to December 15, 1986 of 1986 -87 the petitioner allegedly recorded in the books of Ambassa Storage Centre receipt of two consignments of Mesta showing those to have been despatched from Bishramganj Sub - Centre by Shri Anjan Kr.Das, Ex -Junior Inspector (since removed from service of J.C.I. Ltd.) under two fictitious lorry challans bearing No. 30072 dated December 12, 1986 for 60.15 qtls. per lorry No. TRL 2269 and No. 30073 dated December 12, 1986 for 54.50 qtls. per lorry No. TRL6102 although no such consignment of Mesta was physically received by the petitioner through the aforesaid Lorries.