- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) This writ petition is directed against the order passed by the disciplinary authority on 26.7.1989 dismissing the petitioner from service on the post of Naib Tehsildar/officiating Tehsildar, coupled with the appellate order dated 29.1.2008 by which the order passed by the disciplinary authority stands upheld.
(3.) This is a case of peculiar nature where conclusion of disciplinary proceedings which ought to have waited for the outcome of the cause giving rise to the charge for which though proceedings initiated for cancellation of caste certificates allegedly issued in breach of law by the petitioner remain undecided but resorting to haste, it is evident, the cart was cast before the horse.;