Gopal Rao Ekbote, J. - (1.) The principal question which has to be answered in this appeal is whether a public servant against whom disciplinary proceedings are initiated is entitled as of right to be legally represented before the Tribunal.
(2.) The essential facts are that M. Narasinga Rao, who originally instituted the suit but died during its pendency, had entered service as pay clerk on 1st June, 1951. He had to make a securily deposit of Rs. 3,700. After about two years of his service it was discovered that Rs. 10,000 were missing from his cash box. The Railway Police, Vijayanagaram took up the investigation. In the meanwhile M. Narasinga Rao Was kept under suspension with effect from I4th July, 1953. The Railway authorities made enquiries after following the required procedure. As a result M. Narasinga Rao was dismissed from service in February, 1958. His security dfposit also was forfeited.
(3.) M. Narasinga Rao preferred appeal to the Railway Administration. His appeal, however, Was dismissed.;