M.H.S.Ansari, J. - (1.) M.H.S. Ansari, J.-Petitioner has, in the instant writ application, questioned the disciplinary proceedings initiated against the petitioner by a charge sheet issued under memo dated September 9, 1998, order passed by the disciplinary authority dated November 1, 1999 and the order of the appellate authority dated May 31, 2000 being annexure P-3, P-10 and P-12 respectively. Consequential directions have been prayed for reinstating the petitioner in service and awarding of all consequential benefits.
(2.) Petitioner was issued a charge sheet wherein as many as 7 charges had been framed against the petitioner. Along with the charge sheet, the list of documents on which the charges were proposed to be sustained as also the list of witnesses was furnished. The enquiry officer by his report annexure P-7 came to the conclusion that all the 7 charges stand proved. The disciplinary authority agreeing with the report of the enquiry officer while forwarding the report of the enquiry officer proposed the punishment of dismissal from service and afforded the petitioner an opportunity to make his representation. Thereafter by his impugned order being annexure P-10 the disciplinary authority imposed the punishment of dismissal from service and the appellate authority by its impugned order being annexure P-12 confirmed the same and dismissed the appeal.
(3.) Instant writ application is filed questioning the aforesaid proceedings.;