DEBASHISH BHATTACHARYA Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties at the preliminary admission stage itself.

(2.) SINCE petitioner has filed all relevant documents, with consent of learned counsel the matter is disposed of at the first hearing.

(3.) THE Inquiry Officer has indicted the petitioner of having committed the wrongs as per Article I and Article II of the charge and after supplying the inquiry report to the petitioner, the Disciplinary Authority has levied the penalty of removal from service which has been upheld by the Appellate Authority.