R.R.AWASTHI,J. - (1.) NOTICE on behalf of the respondents has been accepted by Sri Abdul Moin.
(2.) HEARD the learned counsel for the petitioners Sri Anil Srivastava, Sri Abdul Moin for the respondents and perused the record. With the consent of the parties' counsel, the petition is being disposed of finally at the admission stage.
(3.) THE respondent, a Booking Clerk in the Railways, who was subjected to disciplinary proceedings on the charge of misappropriation of government funds, has been inflicted the punishment of removal from service, with recovery of an amount of Rs. 3.5 lacs.;