RAJENDRA KUMAR DOHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution of India, challenge is made to the disciplinary proceedings, the punishment order and the appellate orders whereby the appeals of the petitioner were dismissed by the competent authorities. Shri Chetan Kanungo, learned counsel for the petitioner submits that the petitioner was served with a charge sheet dated 14.3.2008 (Annexure R 1). Only three charges were alleged against the petitioner. After conducting enquiry, the petitioner was inflicted with a punishment of compulsory retirement. The petitioner's appeal and mercy appeal are rejected by the respondents..

(2.) CRITICIZING the disciplinary proceedings, Shri Kanaungo submits that interference by this Court is warranted on four counts:

(3.) I have heard the learned counsel for the parties and perused the record.