JUDGEMENT
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(1.) Heard Sri R.M.Saggi, learned counsel for the petitioner.
(2.) List has been revised. None appears for the respondents.
(3.) The petitioner in this writ petition is challenging the order dated 10.7.2000 by which he has been dismissed from service and the order dated 12.9.2001 whereby his departmental appeal has also been dismissed.;
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