DARSHAN SINGH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. S. Pandey, learned counsel appearing for the appellant and Mr. K. Ete, learned Addl. Advocate General appearing for the State respondents. The present appeal has been preferred against the judgment and order dated 9.8.2005 passed by the learned Single Judge in W.P(C) No. 49(AP)/2000 by which the learned Single Judge dismissed the writ petition filed by the appellant challenging his dismissal from service by invoking powers conferred under Rule of the 15 of the Central Civil Services (Classification Control and Appeal) Rules, 1965 vide order dated 30.12.1997.

(2.) Mindful of the limitation imposed upon this Court in exercise of powers under Article 226 of the Constitution of India in matters relating to disciplinary proceeding and also the limited scope of the appellate Court in deciding matters, the Court has proceeded to consider the appeal as below.

(3.) The facts, in brief, which may be relevant for the purpose of disposal of this appeal, may be stated as follows.