M C D Vs. N B CHAUHAN

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge 26th April, 2004

(2.) Heard learned counsel for the parties and perused the record. The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same, except where necessary.

(3.) By means of the writ petition, the petitioner challenged the Memorandum dated 14th February, 1989 issuing a charge-sheet to him. The three charges are as follows:-