ISLAM KHAN Vs. STATE OF M.P

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution is directed against the order dated 3.6.2005 (Annexure P/2) whereby the disciplinary authority imposed a punishment of compulsory retirement on the petitioner. The order Annexure P/1 dated 21.6.2006 is also called in question whereby petitioner's appeal is rejected.

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

(3.) SHRI Kirar, learned counsel for the petitioner, further submits that the appellate authority has not dealt with the points raised by the petitioner in his appeal. On these grounds, said two orders are called in question in this writ petition.