G S DAHOTRE CHAIRMAN Vs. D S JARIWALA

JUDGEMENT

(1.) WE have heard this appeal for final disposal.

(2.) THIS appeal under clause 15 of the Letters Patent is directed against the judgment dated 9.7.2014 rendered by the learned Single Judge whereby the learned Single Judge has quashed and set aside the impugned order of dismissal of the original petitioner, from service and remanding the matter to the disciplinary authority for consideration thereof afresh after giving appropriate opportunity to the petitioner.

(3.) IT appears that the petitioner had made various grievances before the disciplinary authority, including the question of bias as also non -supply of the documents stated to be relied on by the disciplinary authority. The learned Single Judge therefore, deemed it fit to remand the matter to the disciplinary authority for fresh consideration after supplying the documents to the petitioner and after giving appropriate opportunity to him. Learned Single Judge has also observed that if the disciplinary authority had addressed itself on the issue of bias, perhaps, it might have been convinced for a lesser punishment.