ASSISTANT COMMISSIONER, KENDRIYA VIDYALAYA Vs. ANIL KUMAR

JUDGEMENT

(1.) HEARD Sri Gopal Narain, learned counsel for the appellants and Sri Ramji Srivastava, learned counsel for the respondent.

(2.) THE present special appeal is against the judgment dated

(3.) 7.2006 passed by the learned Single Judge allowing the writ petition and quashing the order of termination and directing reinstatement of the writ petitioner with all the consequential service benefits. The employers, being aggrieved by the said order, have filed the present appeal. 3. The brief facts leading to the filing of the writ petition is that the writ petitioner was initially suspended and thereafter charge sheeted for certain misconduct. A domestic enquiry was conducted in which the petitioner was given an opportunity to defend himself. The Inquiry Officer found the charges to be correct against the petitioner and pursuant to the inquiry report, the disciplinary authority passed an order of dismissal of the services of the petitioner. The petitioner preferred an appeal which was dismissed and thereafter a writ petition was filed.