RAM DAYAL YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Pleadings are complete. Parties agreed to argue the matter finally, therefore, it is finally heard.

(2.) By the instant petition filed under Article 226 of the Constitution of India, the petitioner is challenging the orders dtd. 5/1/2021 (Annexure-P/1) and 23/5/2022 (Annexure-P/2).

(3.) By order dtd. 5/1/2021 (Annexure-P/1), services of the petitioner have been terminated with immediate effect on the basis of enquiry report submitted by the Enquiry Officer in a disciplinary proceeding initiated against the petitioner and vide order dtd. 23/5/2022 (Annexure-P/2), the Appellate Authority has dismissed the appeal preferred by the petitioner affirming the order passed by the Disciplinary Authority.