DHANANJAYA Y CHANDRACHUD,J. - (1.) Leave granted.
(2.) This appeal arises from a judgment of the Division Bench of the Higah Court of Uttarakhand dated 10 October 2018. The High Court has set aside the findings of the disciplinary inquiry and the award of punishment of a stoppage of eight increments holding that the nature of a disciplinary inquiry is quasi criminal.
(3.) Notice was issued by this Court on 11 February 2019 in pursuance of which the respondent has appeared.;