KHODA TAKAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. H. Lampu, learned counsel for the petitioner. Also heard Ms. G. Ete, learned Addl. Senior Government Advocate for the State respondents.

(2.) The challenge made in this present proceedings is to an order dtd. 21/6/2012, issued by the Disciplinary Authority imposing a penalty of removal from service upon the petitioner on conclusion of a departmental proceeding drawn against him. The petitioner has also assailed an order dtd. 3/11/2014, issued by the Appellate Authority and an order dtd. 25/6/2015 issued by the Reviewing Authority upholding the penalty as imposed by the Disciplinary Authority.

(3.) The facts requisite to be considered in the present proceeding is noticed herein below: -