VIRENDER SINGH,J. - (1.) Challenging order dated 02.04.2008 whereby, the appellant -writ petitioner (hereinafter referred to as petitioner) was dismissed from service, the petitioner approached the Writ Court in WP(S) No. 2559 of 2008 which stands dismissed vide order dated 02.12.2014, aggrieved thereof, the petitioner has preferred the present Letters Patent Appeal.
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) Mr. Rahul Kumar, the learned counsel for the petitioner, submits that the complainant namely, Sheela Kumari had written several love -letters to the petitioner, copies of which were produced by the petitioner along with his reply to the second show cause notice, however, the plea taken by the petitioner that in face of those letters the allegation of harassing the said complainant seeking sexual favours stands disproved, was not considered by the disciplinary authority. The learned counsel further submits that the wife of the petitioner had, in fact, replied to the message (SMS) sent by the said complainant however, the disciplinary authority did not consider the same and, on the basis of vague enquiry report inflicted the penalty of dismissal from service.;