VIDYA SAGAR MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution the petitioner has assailed the disciplinary proceedings Annexure P/1 dated10.09.2003 and punishment order dated 22nd May, 2003, whereby a punishment of recovery of Rs. 66,455/- is inflicted on the petitioner with the direction that the said amount be recovered from the pension of the petitioner as per M.P. Civil Services (Pension) Rules 1976.

(2.) Assailing the disciplinary proceedings, the petitioner has raised three points-

(3.) Learned Dy. Govt. Advocate supported the disciplinary proceedings and the order. By taking this court to various paragraphs of the return, it is contended that the principle of natural justice is duly followed and there is no scope of interference in this case.