M VINCENT Vs. JOINT SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) PETITIONER seeks to quash the removal order passed by the 4th respondent in his PR No. 66/82 dated 10. 7. 1983 confirmed in appeal in the order of the third respondent dated 29. 2. 1984 and the order of the second respondent dated dated 29. 10. 1984 and affirmed by the order of the first respondent dated 11. 6. 1988 in G. O. (3d)No. 4 dated 9. 1. 1991 and direct the respondents to reinstate the petitioner in service with all consequential benefits.

(2.) THE brief facts necessary for disposal of the writ petition are as follows.

(3.) THE respondents filed counter affidavit stating the following contentions.