As per case facts, the Petitioner, a Head Constable, challenged a punishment order resulting from a disciplinary proceeding where he was found guilty of negligence, allowing vehicles into a plant ... without proper checks. The Petitioner argued that natural justice was violated because he was not provided with CCTV footage used by the enquiry officer. The question arose whether the non-supply of relied-upon CCTV footage constituted a violation of natural justice and if the disciplinary proceedings were fairly conducted. Finally, the Court found no illegality or irregularity in the punishment order, stating that the Petitioner's contention regarding prejudice from non-supply of CCTV footage was unacceptable, thus dismissing the writ petition.