STATE OF HARYANA Vs. OM PRAKASH CONSTABLE

JUDGEMENT

(1.) The State of Haryana is in appeal by special leave. Grievance is made by counsel that the High court in second appeal reversed the concurrent findings of the two courts below and held that the punishing authority was not entitled to take into consideration allegations beyond that the respondent had been charged for in the disciplinary proceedings in formulating the order of punishment.

(2.) The facts in the case are: