N SHAMA SUNDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner after a disciplinary enquiry is dismissed from service by the order at Annexure-A, dated 5-4-1993. The petitioner preferred an appeal under the regulations. The appeal was kept in cold storage. Hence the petitioner filed W. P. No. 11636 of 1993 for a direction to the appellate Authority to dispose of the appeal. This Court by order at annexure-B in the writ petition directed the disposal of the appeal by the Appellate Authority and also to consider the request of personal hearing. The Appellate Authority has passed the order at Annexure-D, dated 16-12-1997. Annexure-C is the additional grounds raised by the petitioner in continuation of the grounds of appeal submitted earlier. In the decision of the Supreme Court in Ram Chancier v Union of India , the following observations are made at para 24:

(2.) THE Counsel also relied on the ruling of the Full Bench decision of the Punjab and Haryana High Court in Ram Niwaz Bansal v State Bank of Patiala. In para 13 the following observations are made.-

(3.) PER contra the Counsel for the respondent relied on the ruling of the Supreme Court in Union of India v M/s. Jesus Sales Corporation. At para 5, the following observations are made: