UNION OF INDIA Vs. P GURUNATHAN

JUDGEMENT

(1.) THIS Writ Appeal has been filed against the impugned order of the learned single Judge dated 11. 12. 1997, passed in W. P. No. 20682 of 1993.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) A departmental enquiry was held against the writ petitioner. In that enquiry the writ petitioner was given an opportunity of hearing, and thereafter he was found guilty.