BRIJ LAL THAKUR Vs. UOI

JUDGEMENT

(1.) AT the outset we may note that neither the record of enquiry, nor the report of the Enquiry Officer, much less the impugned order inflicting punishment of dismissal from service inflicted upon the petitioner has been filed by the petitioner, who challenges the action of the respondents in terminating his service.

(2.) WE are pained to note that the pleadings in the writ petition are disjunctive and one gets no clue whatsoever as to what is the case of the petitioner.

(3.) HOWEVER, since the record of enquiry has been produced before us we propose to dispose of the writ petition with reference to the record of enquiry.