- (1.) Heard counsel for the parties.
(2.) Petitioner is aggrieved by the impugned order of his dismissal from service which was passed at the conclusion of a disciplinary proceeding against him on the charge of his remaining absent from duty without prior leave/permission, from his departmental head.
(3.) From the rival submissions, it appears that admittedly the petitioner was granted adequate opportunity of being heard and of submitting his defence and thereafter the proceeding was conducted and on the basis of the findings recorded by the Enquiry Officer, the disciplinary authority had passed the impugned order of punishment.;