Rajasthan High Court - Jodhpur
Gajendra Rao vs Nuclear Power Corporation Of India Ltd on 27 July, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6377/2021 Gajendra Rao S/o Shri Gopal Rao, Aged About 43 Years, R/o Type-Iii/15A, Anukiran Colony, Rawatbhata, District - Chittorgarh (Raj.). Presently Working As Technician/b Posted At Rr Site, Rawatbhata (Raj.).
----Petitioner Versus
1. Nuclear Power Corporation Of India Ltd., Through The Site Director (Rr Site), Rawatbhata, District - Chittorgarh (Raj.).
2. The Station Director, Unit-3 And 4 (Rr Site), Nuclear Power Corporation Of India Ltd., Rawatbhata, District - Chittorgarh (Raj.).
----Respondents For Petitioner(s) : Mr. Surendra Thanvi JUSTICE DINESH MEHTA Order 27/07/2021
1. Learned counsel for the petitioner submits that the disciplinary enquiry against the petitioner was initiated, pursuant to report dated 20.06.2016 furnished by the Central Vigilance Commission, which had conducted an enquiry in relation to travel/LTC of various employees of the respondent - Corporation. In furtherance of the enquiry, a report has been furnished indicating that the petitioner acted as sub-agent for booking air tickets of NPCIL employees.
2. It is asserted by Mr. Thanvi that PW.1 and PW.2 have been summoned by the respondent - Corporation, as prosecution witnesses, but they did not turn up during proceedings. He argues (Downloaded on 27/07/2021 at 08:57:21 PM) (2 of 2) [CW-6377/2021] that even in absence of testimony of PW.1 and PW.2, which have been the sole basis of the CVC report, petitioner has been held guilty of the charges framed against him.
3. Matter requires consideration.
4. Admit. Issue notice. Issue notice of stay application also, returnable within eight weeks.
5. Meanwhile, effect and operation of the order dated 31.10.2019 (Annex.20) and order dated 17.03.2020 (Annex.22) shall remain stayed.
(DINESH MEHTA),J 99-A.Arora/-
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