JUDGEMENT
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(1.)Both these appeals put to challenge the judgment and order dated 30.9.2002 passed in S.B.Civil Writ Petition No.400/1996 partially sustaining the assailment of the appellant in D.B. Civil Special Appeal (Writ) No.667/2003 (writ petitioner in S.B.Civil Writ Petition No.400/1996) to the penalty of dismissal awarded by the appellants in D.B.Civil Special Appeal (Writ) No.432/2003 by way of disciplinary measure.
(2.)We have heard Mr.R.P.Singh, Senior Advocate & Additional Advocate General assisted by Mr.A.S.Rajawat, learned counsel for the appellants in Special Appeal No.432/2003 & for respondents in Special Appeal No.667/2003 and Mr.G.C.Gupta, learned counsel for the respondent in Special Appeal No.432/2003 & for appellant in Special Appeal No.667/2003.
(3.)For the sake of convenience, the appellant in D.B.Civil Special Appeal (Writ) No.667/2003 would be referred to as the writ petitioner and the appellants in D.B.Civil Special Appeal(Writ) No.432/2003 as respondents.
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