(1.) This is an appeal against the judgment and order, dated 12.06.2007, passed, in WP(C) No. 8954/ 2004, by a learned Single Judge of this Court, whereby the learned Single Judge, while not interfering with the findings of guilt reached against the writ petitioner-respondent, directed imposition of any punishment save and except dismissal from service. We have heard Mr. A.K. Bora, learned Central Govt. Counsel, appearing on behalf of the appellant, and Mr. H.R.A. Choudhury, learned senior counsel, for the writ petitioner-respondent.
(2.) While considering the present appeal, let us take note of the three Articles of Charges, whereunder the writ petitioner faced a disciplinary proceeding. The Articles of Charges read as under :
(3.) The petitioner did not respond to the charges levelled against him. The disciplinary enquiry was accordingly held ex parte and the petitioner, having been found guilty of the charges framed against him, was awarded punishment of dismissal from service. The petitioner preferred a statutory appeal, which was also dismissed by order, dated 15.09.2004, with the observation that no good reasons for interference with the order of dismissal could be shown by the petitioner and that the order of dismissal was passed after according full opportunity of hearing to the petitioner.