ANITA THAKUR Vs. STATE GOVERNMENT OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order of the departmental appellate authority dated 28.7.2010, Annexure P-1, whereby the appeal of the petitioner against the order of termination dated 29.12.2000, Annexure P-2, has been rejected.

(2.) Brief facts of the case are that the petitioner while working as a constable was subjected to departmental enquiry for a major misconduct and on the finding of the inquiry officer's report, the disciplinary authority terminated the services of the petitioner on 29.12000 vide Annexure P-

(3.) Against the said order of termination, the petitioner preferred an appeal before the appellate authority who decided his appeal rejecting the same on 22.2001. The order of the appellate and the termination order was subjected to challenge before the State Administrative Tribunal vide O.A. No. 207/2001 which was on the abolition of the Tribunal transferred to the High Court of the Chhattisgarh and renumbered as W.P.S. No. 3614/2005.