SHEO SAGER YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this writ petition the petitioner has challenged the order of dismissal from service which is at Annexure -8, and also the order which is at annexure -9 and annexure -10, namely, the appellate and revisional orders. Both revisionable and appellate order has affirmed the original order of dismissal.

(3.) IT is common ground that the petitioner has been dismissed from the service on the basis of a charge -sheet and pursuant to a disciplinary proceeding.