- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) Respondent 1 herein alleged to have committed certain misconduct, with the result that a departmental enquiry was initiated against him. The enquiry officer found the charges proved against the respondent. However, the disciplinary authority imposed a minor punishment. The enquiry officer directed for recovery of a sum of Rs 9000 from the respondent and stoppage of his promotion for a period of three years. Aggrieved, the respondent filed an appeal against the order imposing minor punishment. It is alleged that the respondent gave an application for withdrawal of the appeal. However, the appellate Authority continued with the appeal and enhanced the punishment by passing an order of removal against the respondent. The respondent thereafter preferred a writ petition before the High Court challenging the order of the Appellate Authority. The writ petition was allowed in part. It is against the said judgment, the appellant is in appeal before us.;