UDAY BABU KHALWADEKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel for the rival parties.

(2.) Mr.Mukul Rohatgi, learned Attorney General representing the Union of India states, that the appointment of Shri Karnail Singh, IPS, to the post of Director, Enforcement, has been made vide order dtd. 27/10/2016, in compliance of and in consonance with the Fundamental Rule 56.

(3.) Based on the above Rule, it is submitted, that the appointment of Shri Karnail Singh, to the post of Director, Enforcement, could have been made, only till the date of his superannuation in the Indian Police Service.