PRAMOD KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution takes exception to the order of punishment dated 13.4.2015 whereby a punishment of dismissal from service was inflicted on the petitioner. Petitioner is also aggrieved by the appellate orders dated 9.7.2015 and 28.10.2015 Annexure P/3 and Annexure P/1, respectively, whereby his regular appeal as well mercy appeal were rejected by the department.

(2.) Learned counsel for the petitioner submits that petitioner was served with a charge-sheet dated 1.8.2014 Annexure P/7. The petitioner filed his reply Annexure P/8 dated 25.8.2014. The disciplinary authority appointed an inquiry officer. The Inquiry Officer after conducting the inquiry, prepared his report dated 23.3.2015 Annexure P/9. Thereafter, the petitioner was punished by aforesaid impugned order and he challenged the said orders unsuccessfully by preferring appeal and mercy appeal.

(3.) The learned counsel for the petitioner has attacked the disciplinary proceeding on following counts:-