UNION OF INDIA Vs. CONST SUNIL KUMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 1/9/2017 passed by the High Court of Judicature for Rajasthan Bench at Jaipur in D.B. Special Appeal Writ No. 303/2005, by which, the High Court has allowed the said appeal preferred by the respondent herein and has set aside the penalty imposed by the disciplinary authority and has directed the appellant(s) to reinstate him in service with notional benefits without any back wages, the Union of India and others have preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under: -

(3.) Ms. Madhavi Diwan, learned ASG, appearing on behalf of the Union of India and others - appellant(s) has vehemently submitted that in the facts and circumstances of the case the Division Bench of the High Court has committed a very serious error in setting aside the order of penalty of dismissal and reinstating the respondent in service.