P K MONDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India is directed against an order passed on 5th October, 1982 by the Respondent No.2 rejecting the appeal of the petitioner against the impugned order of dismissal from service being memo. No. V-15014/68/80-A/6 (52) 3956 dated 9th May, 1982.

(2.) The case of the petitioner in short is that a charge sheet, which is Annexure 'A' to the writ petition, was issued in respect of certain wrongful acts alleged to have been committed by the petitioner.

(3.) An enquiry ensued in which the petitioner was found guilty of the charges levelled against him. The report of the enquiry has been annexed to the writ petition marked with the letter 'F'.