RAM CHANDRA SHUKLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant while serving as an Additional district and Sessions Judge was placed under suspension by an order of respondent no. 3 dated 29th November, 1995 and subsequently after a departmental enquiry was dismissed from service by an order dated 17.4.1997. The appellant filed a writ petition, copy whereof has been placed on record as annexure-8. In the writ petition, various grounds were raised to challenge not only the order of dismissal but also the enquiry report. The writ petition has been dismissed by the impugned order. Hence, this appeal by special leave.

(3.) We have perused the order of the High court. After referring to some of the charges which were subject matter of the disciplinary enquiry, the appellant was non-suited by the high Court by the following observations: