DHARMENDRA DOMLE Vs. STATE OF M P

JUDGEMENT

(1.) This order shall decide Writ Appeal 454/2012, Writ Appeal 456/2012 & Writ Appeal 457/2012. Firstly, we would like to decide Writ Appeal No.454/2012 in which a substantial punishment of dismissal from service has been awarded to the appellant.

(2.) This appeal is directed against an order dated 6.3.2012 passed by Single Bench in Writ Petition No.6675/2007(S) by which a writ petition preferred by the appellant against the order of punishment of dismissal from service dated 25.5.2006 by the District & Sessions Judge, Katni was dismissed. This order has been assailed by the appellant on following grounds:-

(3.) It is submitted by learned counsel for the appellants that on these grounds, these appeals may be admitted for hearing. He has relied upon two judgments of the Apex Court in support of his contention,namely, State of Punjab Vs Dewan Chuni Lal, 1970 AIR(SC) 2086 and Hardwari Lal Vs State of UP and others, 2000 AIR(SC) 277 .