HEM CHANDRA MISHRA Vs. STATE OF&APOSBIHAR

JUDGEMENT

(1.) HEARD Mr. Basant Kumar Choudhary, counsel for the appellant and Mr. Advocate General representing the State.

(2.) THIS appeal arises from the judgement and order by a learned single judge by which the writ petition being CWJC No. 312 of 2004 filed by the appellant against the punishment order passed against him by the disciplinary authority was dismissed.

(3.) THE petitioner preferred an appeal against the order of punishment. The appeal was dismissed by notification, dated 15.10.2004. He then came to this court in CWJC No. 312 of 2004 which was dismissed by the writ court on 30.6.2005. This appeal is filed against the judgment and order of the writ court.