Santosh Hegde, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appellant while serving as Senior Assistant in the respondent- Corporation was subjected to a disciplinary inquiry on the ground that he was responsible for the misplacement of a file which was entrusted to him, which according to the Corporation amounted to a misconduct under By-Law 18 of The Punjab Tourism Development Corporation Ltd. Service By Laws. In the inquiry that was held pursuant to the abovesaid charge, the appellant was found guilty of the said misconduct and the disciplinary authority as per his order dated 6th Nov. 2001 while confirming the finding of the Inquiry Officer found the case to be a fit one in which a punishment of dismissal was called for and accordingly he ordered the dismissal of the appellant from the service of the Corporation with immediate effect. The appellant challenged to the said order by way of a writ petition before the Punjab and Haryana High Court which came to be dismissed by the impugned order, hence, the appellant is in appeal before us.;