- (1.) THE appeal is barred by 149 days. An application under Section 5 of the Limitation Act has been filed for condonation of delay in filing the appeal. For the reasons mentioned in the application, duly supported by an affidavit, delay in filing the appeal deserves to be condoned and the same is, hereby, condoned. Application under Section 5 of the Limitation Act stands allowed.
(2.) HEARD the learned counsel for the appellant.
(3.) CHARGE against the appellant was that he contacted second marriage during life time of his first wife. The Enquiry Officer recorded a finding against the appellant and on that basis, the Disciplinary Authority passed an order of removal of appellant from service. The said order was upheld by the Appellate Authority also. Thereafter, a writ petition was filed before the Single Bench, which has been dismissed in limine. Hence, the appellant has preferred this intra -Court appeal. Submission of the learned counsel for appellant is that the appellant did not contact second marriage and finding recorded in this regard is not correct. Therefore, all the orders passed by the Enquiry Officer, Disciplinary Authority, Appellate Authority and the Single Bench may be set aside.;