Hemant Gupta, J. - (1.) THE challenge in the present writ petition is to seek quashing of punishment order dated 1.2.2006, Annexure P -6, whereby the petitioner was dismissed from service and order dated 30.06.2006, Annexure P -9, whereby the appeal was dismissed.
(2.) THE petitioner working as Store Attendant, was served with a charge -sheet dated 28.02.2002 contain twin charges, namely, stealing of 1200 plastic seals from the store and for remaining absent from duty for the specified period. The petitioner was earlier placed under suspension on 7.11.2001 for alleged charge of theft for which FIR was also registered. After considering the reply to the charge -sheet submitted by the petitioner, an Enquiry Officer was appointed. On the basis of the enquiry report holding the petitioner guilty of the charges contained in the charge -sheet, a show cause notice was issued to the petitioner along with a copy of the enquiry report. The tentative decision to remove the petitioner from service was also communicated.
(3.) THE petitioner did not file reply to the said show cause notice. An order of dismissal was passed by the competent authority on 01.02.2006. The appeal against the said order was also dismissed.;