BHUPESH TUKARAM MESHRAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present writ petition, the order of "Dismissal from Service", dtd. 23/12/2014 and the entire inquiry proceedings are under challenge on the ground that principles of natural justice have not been complied. The other ground is that, in criminal trial on similar charges, the petitioner has been acquitted.

(2.) The brief facts of the present case are as under :

(3.) The reply to the same was filed by the petitioner.