PRADEEP KANT, K.N.OJHA, J. - (1.) Heard the learned counsel for the petitioner Sri Pankaj Kumar Singh and Sri Vijay Jeet Lal Verma for the State.
(2.) Record of the enquiry has also been produced before us.
(3.) The short question canvassed by the learned counsel for the petitioner is that though the petitioner was served with two charge-sheets but without giving him any opportunity to participate in the enquiry, the enquiry officer submitted his report, on the basis of which the impugned order of dismissal from service has been passed.;