- (1.) Leave granted.
(2.) This appeal is directed against the order of the High Court of Allahabad dismissing a writ petition filed by the appellant. Certain disciplinary proceedings were initiated against the appellant. After inquiry, he was held guilty of the charges and was ultimately terminated from service. A writ petition was filed by him in the High Court on the grounds, inter alia, that : 1. The charges levelled against him do not constitute misconduct; and 2. The findings recorded in the inquiry are based on conjectures and surmises and not on facts.
(3.) The High Court found that there was material for the inquiry officer to reach the conclusions adverse to the appellant and dismissed the writ petition.;