S.K.Singh, J. - (1.) By means of this writ petition, petitioner has challenged the order of his dismissal from service dated 20.9.2000 as passed by the respondent No. 2, (Annexure-9 to the writ petition) and the order of Appellate Authority/ respondent No. 1, dated 5.1.2001 (Annexure-11 to the writ petition) by which petitioner's appeal was dismissed and the penalty of dismissal from service was confirmed.
(2.) Sri Manish Goel, learned Counsel in support of the writ petition and Sri V.K.S. Chaudhary, learned Senior Advocate assisted by Sri C.S. Singh, learned Advocate in opposition thereof have been heard. Parties Counsel have advanced their arguments at quite length and they have taken the Court about the demerit/merit in the enquiry proceedings and thereafter the scope of enquiry by this Court under Article 226 of the Constitution of India to interfere in the enquiry proceedings and the result based thereupon. In view of the aforesaid this Court is to consider and decide that whether on the fact of the present case interference in the enquiry proceedings and the punishment so awarded is to be made or not.
(3.) For the disposal of the writ petition the facts in brief, as stated in the writ petition, will be useful to be summarised.;