- (1.) Heard on the application under Section 5 of the Limitation Act so as the appeal.
(2.) Before consideration of the application under Section 5 of the Limitation Act, we want to consider merits of the case.
(3.) The facts available on record shows that the petitionernon-appellant was served with a charge-sheet alleging absence from duty yet received salary. After the charge sheet, a disciplinary enquiry was conducted by the Department. The charges were found proved thus after serving a copy of the enquiry report, the order of dismissal from service was passed. The petitioner-non-appellant preferred an appeal but it was also dismissed.;