D.C.DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal under Section 2 of M.P. Uchha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 has been filed by the appellant challenging an order dated 19 th November 2003 passed by learned Single Bench of this Court in W.P. No.2731/98 - D. C. Dubey Vs. State of M.P. & another.

(2.) APPELLANT was working as Additional District Judge when a charge sheet was issued to him and in the said charge sheet more than six charges were imputed. A departmental enquiry was conducted and based on the finding of guilt recorded in the departmental enquiry punishment of removal from service was imposed. Consequently, the writ petition was file and the same having been dismissed initially appellant preferred a Special Leave Petition before the Supreme Court and vide order Annexure A/2 the SLP was permitted to be withdrawn with liberty to take up the matter in appeal before the High Court. It is in view of the above, that this writ appeal has been filed.

(3.) ALL these acts of the appellant were found to be serious in nature, acts unbecoming of a Judicial Officer and therefore, appellant was proposed to be proceeded with for imposing the punishment. In the Departmental enquiry conducted all the charges except Charge No.3 was found to be proved.