SATYA SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed to challenge an order dated 30th November, 2007 by which the petitioner was removed from service by the employer i.e. the Director, Micro Small and Medium Enterprises, respondent No.3 herein.

(2.) Brief facts are as under:

(3.) Against the said order of punishment, the petitioner preferred appeal before the appellate authority i.e. the Secretary to the Ministry of Micro Small and Medium Enterprises, Government of India. Such appeal was however dismissed. In the petition the petitioner has not given the details of dismissal of the appeal, however learned counsel for the petitioner stated that the same was done in the year 2007/2008.