2008 (1) All LJ NOC 94 ::AIROnline 2007 SC 89 ::(2008) 1 All RentCas 220 ::2008 (2) SCC 74 ::(2007) 14 Scale 585 ::(2008) 63 All Ind Cas 206 (SC) ::2009 (1) Serv LJ 171 ::2008 (70) All LR (SOC) 75 (SC) ::2007 (8) Supreme 713 ::(2008) 70 All LR 75 ::(2008) 8 Supreme 713 ::(2008) 63 AllIndCas 206

Supreme Court Of India

Hon'ble Judge(s): S. B. Sinha, Harjit Singh Bedi , JJ

Constitution of India , Art.16, Art.14, Art.226— Judicial review - Discrimination - Quantum of punishment - Judicial review - Dismissal from service of appellant - Plea by appellant that other employee who was found guilty of identical charges was dealt with leniency - However, charge No. 1 which was framed against appellant was serious one and no such charge was framed against said other employee - Charge No. 2 also had been partly proved against that employee while appellant had admitted his guilt in relation there to - Held, that charges against appellant and other employee being not identical in nature, order of dismissal of appellant, did not suffer any legal infirmity. (Para 11 12)