DN DESAI Vs. CHAIRMAN

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the order dated 12th November, 1993 passed by the Disciplinary Authority, whereby he was dismissed from the service as also the order dated 30th November, 1993 passed by the appellate authority.

(2.) THE facts in brief are as under :-

(3.) MR. Pradeep Patel, learned counsel for the petitioner has mainly contended that the petitioner has not been supplied with the documents which he has demanded and that the Inquiry Officers' report was not supplied to him, before passing the impugned order of dismissal from the services. He has further contended that Mr. P. K. Das, who has conducted the preliminary inquiry, was also one of the witness to the inquiry. Hence, the impugned order of dismissal deserves to be quashed and set aside.