SATISH CHANDRA VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned order, the High Court has allowed the application seeking leave to implement the final order passed by the disciplinary authority. A FEW FACTS The appellant, who was a member of the Indian Police Services, to cut the long history short, was served with charges, which was challenged by him in Writ Petition (C) No. 10539 of 2021. There were interim orders passed in the said case in favour of the appellant. Thereafter, the High Signature Not Verified Digitally signed by SNEHA Court, by order dated 30.08.2022, permitted the respondents Date: 2022.09.20 17:36:18 IST Reason:

(3.) It is by order dated 07.09.2022 that the Court has passed the order which is the subject matter of the present civil appeal. In the impugned order, in paragraphs 8, 9 and 11, we may notice the following: