Q. What are the equivalent citations for Managing Director, Electronic Corporation of India vs B. Karunakar ?

The equivalence citation are1992 (65) FLR 185 ; (1992) 1 SCC 709 ; JT 1992 (3) SC 605 ; 1993 (3) SCALE 952 ; LQ/SC/1991/355 ;

Managing Director, Electronic Corporation Of India Vs. B. Karunakar On 05 August, 1991

Q: Q. What was the bench assigned for the case Managing Director, Electronic Corporation of India vs B. Karunakar?

HONBLE JUSTICE K. JAGANNATHA SHETTY, HONBLE JUSTICE VEERASWAMI RAMASWAMI, HONBLE JUSTICE YOGESHWAR DAYAL

Open iDraf

Managing Director, Electronic Corporation Of India v. B. Karunakar

Managing Director, Electronic Corporation Of India
v.
B. Karunakar

(Supreme Court Of India)

Special Leave Petition (Civil) No. 12103 Of 1991 | 05-08-1991

1. In Kailash Chander Asthana v. State of U. P. ( 1988 (3) SCC 600 [LQ/SC/1988/286] : 1988 SCC(L&S) 869) it has been observed by a bench of three Judges that the question of furnishing a copy of the report of enquiry in disciplinary held after Forty-second Amendment does not arise. But in Union of India v. Mohd. Ramzan Khan ( 1991 (1) SCC 588 [LQ/SC/1990/740] : 1991 SCC(L&S) 612) another bench of three Judges had held to the contrary. In the later case it was observed (at p. 597, para 17) that "we have not been shown any decision of a coordinate or a larger bench of this Court taking this view ...". In view of this seeming conflict as to the entitlement of a copy of the enquiry report to the delinquent officer we consider that it is necessary to refer this matter to a larger bench

2. The special leave is granted only on this question. The papers may be placed before the Chief Justice for constitution of a larger bench

3. Since the matter is likely to take a long time for disposal of the matter, any stay order would prejudicially effect the interest of the respondent in whose favour there is an order of reinstatement with liberty reserved for continuing the inquiry. We, therefore, direct that respondent be reinstated in service within a month from today with the payment of one half of the back wages.

Advocates List

For

Bench List

HON'BLE JUSTICE K. JAGANNATHA SHETTY

HON'BLE JUSTICE VEERASWAMI RAMASWAMI

HON'BLE JUSTICE YOGESHWAR DAYAL

Eq Citation

1992 (65) FLR 185

(1992) 1 SCC 709

JT 1992 (3) SC 605

1993 (3) SCALE 952

LQ/SC/1991/355

HeadNote

Constitution of India — Arts. 136 and 141 — Conflicting decisions of three-Judge Benches — Reference to larger Bench — Entitlement of copy of enquiry report to delinquent officer — Held, in view of seeming conflict as to entitlement of a copy of enquiry report to delinquent officer, matter referred to larger Bench