- (1.) Heard Sri Sushil Kumar Pal, learned counsel for the petitioner and Sri Deepak Verma, learned Additional Chief Standing Counsel for the State-respondents.
(2.) Departmental action was initiated against the petitioner by issuance of a show-cause notice dated 21.01.2009. Punishment was imposed upon the petitioner by order dated 09.03.2009 passed by the disciplinary authority. The petitioner took the order of punishment in appeal. The appellate authority rejected the appeal of the petitioner by order dated 09.07.2010. The petitioner carried the order of appeal in revision before the competent authority. The revisional authority dismissed the revision of the petitioner by order dated 28.09.2012
(3.) Thus aggrieved the petitioner has assailed the order dated 09.03.2009 passed by respondent no. 2, order dated 09.07.2010 passed by respondent no. 3 and the order dated 28.09.2012 passed by respondent no. 4 in the instant writ petition.;