DULE RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The writ petition seeking quashing of disciplinary proceedings and consequent actions resulting in removal of the petitioner from service has been dismissed by the learned Single Judge vide impugned judgment dated 9.4.2012. Consequently, present appeal has been preferred.

(2.) The germane facts are:-

(3.) We have heard the learned counsels for the parties and have gone through the complete record of the case. We have also gone through the original record of the inquiry proceedings.