- (1.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondents. With the consent of the learned counsel for the parties, this writ petition is taken up for final hearing at this stage itself.
(2.) Learned counsel appearing for the respondents waives service of notice, on behalf of the respondents.
(3.) Petitioner by way of filing this writ petition under Article 226 of the Constitution of India has prayed for quashing and setting aside the order of dismissal dated 22.6.2000 issued by the respondent No. 3 on the basis of a departmental inquiry conducted by the inquiry officer, as also the order dated 15.1.2001, passed by the appellate authority, which was communicated to the petitioner, vide letter dated 3.2.2001, whereby the appeal preferred by the petitioner was dismissed.;