Shree Chandrashekhar, J. - (1.) The appellant-writ petition (hereinafter referred to as the appellant) is aggrieved of the judgment dated 21.09.2017 passed in W.P.(S) No.7204 of 2006 by which his challenge to the order of his dismissal from service has failed.
(2.) By an order dated 16.08.2005 passed in a departmental proceeding, the appellant was dismissed from service which was communicated to him by a letter dated 22.08.2005 and the appeal preferred by him against the order dated 16.08.2005 has been dismissed by the appellate-authority by an order dated 09.08.2006.
(3.) The appellant was appointed as Recorder-cumChaser on 27.03.1982 and he has superannuated from service on 2 31.03.2009. On an allegation that without permission of the Management he has married another woman while his first wife was alive, a charge-memo was served upon the appellant on 08.05.2004. The statement of allegation against the appellant accompanying the charge-sheet dated 08.05.2004 reads as under: "It has been reported that you have married with another woman without prior permission of B.S.L. Management, while your first wife is alive. This is a case of Bigamy which is a misconduct on your part.";