NIRAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent Rule made returnable forthwith. Heard both sides.

(2.) Vide Order dated February 28, 2007, the petitioner was dismissed from service with immediate effect on the basis of the inquiry into the article of charges conveyed to him on April 26, 2006. Aggrieved therefrom the petitioner preferred an appeal, which came to be dismissed by order dated June 4, 2007. The appellate authority, while dismissing the appeal recorded the following findings:

(3.) The above findings and the order of the appellate authority have been challenged by the petitioner in the present petition, inter alia, on the ground that there was no evidence before the authorities to pass the impugned order and the findings recorded by them are based upon conjunctures and surmises.