KARTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In the instant appeal, appellant has questioned the validity of decree as well Appellate Court order dated 12.11.2002 and 30.09.2011, respectively.

(2.) Appellant while working as a Clerk he was subjected to disciplinary proceedings on the allegation of certain misdeeds committed by him. It was concluded in imposing the penalty of dismissal from service on 27.04.1994. Feeling aggrieved by the order of dismissal, he had preferred appeal before the Appellate Authority. Appellate Authority affirmed the decision of the disciplinary authority on 25.03.1996. Still aggrieved by the decision of the Appellate Authority, appellant filed a suit insofar as challenging the order of dismissal as well as Appellate Authority's order. Suit was rejected. Consequently, he preferred appeal before the Appellate Court. Appellate Court affirmed the decision of the Trial Court. Hence, the present appeal.

(3.) Learned counsel for the appellant submitted that against the order of dismissal, he had preferred an appeal in which he has taken number of contentions. Appellate Authority has failed to consider each of the contentions. Merely he has referred to the allegations and holding of inquiry and imposition of penalty. Both the Courts below have not appreciated relating to non-consideration of the petitioner's appeal by the Appellate Authority. Therefore, decree as well as Appellate Court order are liable to be set aside.