M.N.BHANDARI, J. - (1.) By this writ petition, a challenge is made to the order dated 23/24-2-2012 imposing punishment of dismissal from service and the order dated 1.11.2012 passed by the Appellate Authority dismissing the appeal against the order of punishment. A further challenge is made to the order dated 22.5.2013.
(2.) It is a case where the petitioner was served with chargesheet, containing following charges: ...[Vernacular Text Omitted]...
(3.) The charge-sheet was served after preliminary enquiry. The petitioner submitted explanation to the charge-sheet, however, finding it to be satisfactory, Enquiry Officer was appointed. After the enquiry, when the charges were found proved, the petitioner was served with the copy of enquiry report to seek his explanation. The explanation submitted by the petitioner was found satisfactory, thus the order of punishment was passed. The petitioner preferred an appeal but it was dismissed finding no merit therein.;