- (1.) IN this appeal the appellant has challenged the order dated 23.6.04 passed by the learned Single Judge in W.P.(S) No. 2373/2002.
(2.) THE appellant has been punished in the departmental proceeding by awarding punishment of removal from service. The main charge which was found to be proved and on the basis of which the appellant was awarded the punishment is that he being a member of a disciplined armed force indulged in quarrelling and manhandling the wife of a constable and that he refused to obey the lawful order of the competent authority and did not vacate the quarter allotted to him.
(3.) IT has been submitted on behalf of the appellant that while passing the said order of punishment, the concerned authority has only taken into consideration the appellant's antecedent and six punishments awarded to the appellant in the tenure of about nine years of his service. Earlier he was awarded punishment of censure on the same charge and he was directed to improve his conduct. He has been now awarded punishment of removal from the service. Learned Single Judge has not appreciated the points raised in the writ application and has erroneously dismissed the same.;