GANESH KUMAR SHARMA Vs. STATE OF MP

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution of India, the petitioner has challenged the order Annexure P-8 and P-10 whereby in a disciplinary proceeding the punishment of dismissal from service was inflicted against the petitioner vide Annexure P-8 which was affirmed by the appellate authority by Annexure P-10.

(2.) BRIEF facts necessary for adjudication of this matter are as under:-

(3.) I have bestowed my anxious consideration on the rival contentions of the parties and perused the record.