ONI DAI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) MISPLACED loyalty of a public servant to causes contrary to call of public duty has placed an Arunachal Pradesh forest officer in difficulties by way of Departmental Proceedings and penalty and whether such an officer deserves to be leniently treated is the pivotal issue raised in the present proceedings.

(2.) THIS appeal arises out of the judgment and order dated 6. 8. 2003 in W. P. (C) No. 257 (AP) of 2002, whereby the learned Single Judge dismissed the writ petition filed by the present appellant as one without merit.

(3.) WE have heard Mr. B. Chakraborty, learned counsel who appears for the appellant-writ petitioner and also Mr. C. K. Sarma Baruah, the learned Advocate General for the State of Arunachal Pradesh.