T THOMAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE subject matter of challenge is the disciplinary action taken by the respondents against the petitioner resulting in his dismissal from service on the charge of misconduct.

(2.) I have heard Mr. D. C. Mahanta, Senior Advocate assisted by Mr. K. K. Das, Advocate for the petitioner and Mr. N. Baruah, learned Central Government Standing Counsel for the respondents.

(3.) THE respondents in their affidavit, while detailing the facts in support of the charges, have contended that the same were proved in a duly conducted depertmental proceeding as contemplated under Rule 27 of the Rules. They have maintained that the proceeding was completed in consonance with the principles of natural justice as well as the procedural safegurds contained in the above provision of the Rules. The charges levelled against the petitioner being serious constituting a grave misconduct, the answering respondents have also endorsed the order of penalty.