Pradeep Kant, J. - (1.) Heard Sri Rajan Roy, learned counsel for the appellants and Sri Raghvendra Singh, learned Senior Advocate, for respondent No. 1.
(2.) This special appeal by the U.R Scheduled Caste Finance & Development Corporation challenges the judgement and order dated 7.1.2010 passed by the learned Single Judge allowing the writ petition preferred by the respondent Surendra Pal Singh, setting aside his order of dismissal from service dated 19.9.2000 and the appellate order dated 14.1.2003.
(3.) Learned counsel for the appellants has not disputed the correctness of the findings recorded by the learned Single Judge that while passing the order of dismissal from service, the respondent was not afforded any opportunity in the departmental enquiry and that, in fact, the order was passed without holding any enquiry as contemplated under law.;