DEEPAK ROSHAN,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant application has been preferred for the following relief: " For issuance of an appropriate writ/order/direction in the nature of 'Certiorari' for quashing the order dated 14.04.2013 passed by the Disciplinary Authority (Resp No.4), the order dated 16.08.2013 passed by the Appellate Authority (Resp No.3) during pendency of the instant writ application by which the Appellate Authority without considering the contentions of the Petitioner affirm the order of Disciplinary Authority i.e. punishment of dismissal from the services; And/Or For issuance of an appropriate writ/order/direction in the nature of 'Mandamus' commanding upon the Respondents to reinstate the Petitioner after quashing the order of dismissal and allow the Petitioner to continue on the post from the date he has been stopped from working with all consequential benefits in accordance with law; And/Or During pendency of final hearing of the instant writ application, the Petitioner be allowed to continue in service and he be released the currency salary and allowances; And/Or Pass any other order/writ/direction as Your Lordship may deem fit & proper in the facts and circumstances of the case and accordance with law."
(3.) The facts relevant for disposal of the instant application is that on 15.5.2008, the petitioner was served with a charge sheet in which it has been alleged that he had submitted forged pass certificate of intermediate. The petitioner filed a reply denying and disputing the charges leveled against him. However, the same was not considered and a Departmental Proceeding bearing No. 25/2008 was initiated against him. The Enquiry Officer found the petitioner guilty of the charges leveled against him. Thereafter, second show-cause notice was issued to the petitioner to which he replied but the same was not considered and the order of dismissal was passed by the Disciplinary Authority. The petitioner also preferred appeal but the same was rejected.;