MILAN KUMAR DIYALI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner has filed this writ petition on 19.11.2013 challenging his order of dismissal from service dated 12.07.2002. He has also challenged an order dated 14.10.2011, whereby his representation dated 01.08.2011 to reconsider his order of dismissal dated 12.07.2002, was dismissed. The petitioner has also questioned the order dated 27.06.2013, whereby his another representation dated 30.09.2012 filed on 18.11.2012 to reinstate him in service has been dismissed.

(3.) THEREAFTER , enquiry was conducted as per Rules. The statements of the departmental witnesses etc. were recorded. Documentary evidence was also produced. The other procedure as per rule was also followed. After conclusion of the departmental enquiry, a finding was recorded by Enquiry Officer, holding that charges against petitioner are proved. The disciplinary authority agreed with the finding of the Enquiry Officer and consequently, dismissed the petitioner from the service, vide Office Order dated 12.07.2002, (Annexure P -9).