DHARMENDER KUMAR SHARMA Vs. CHAIRMAN, RAJYA SABHA SECRETARIAT

JUDGEMENT

(1.) THIS a writ petition filed to assail the orders passed by the Disciplinary Authority dated 28.12.2011, and the order passed by the appellate authority dated 15.10.2012, whereby petitioner's appeal against the order of the Disciplinary Authority, stands dismissed.

(2.) THE petitioner, who was at the relevant time, a senior clerk in the Rajya Sabha Secretariat was served with a memorandum dated 19.10.2009, in which, it was alleged that the petitioner had violated Rule 3(1)(i), (ii) and (iii), 3 -A(a) & (b) and 15 of the CCS (Conduct) Rules, 1964 (in short Conduct Rules).

(3.) I have heard the learned counsel for the petitioner.