SARABJEET SINGH Vs. UOI & ORS.

JUDGEMENT

(1.) THE present writ petition manifests completely unnecessary litigation which has been necessitated on account of the failure of the respondents to comply with an order dated 31st March, 2008 passed by this Court in WP (C) No. 4560/1993 filed by the petitioner. To the extent necessary, the facts are briefly noted hereafter.

(2.) A disciplinary inquiry was held against the petitioner on the following charges: -

(3.) AGGRIEVED by these two orders against him, the petitioner had filed WP(C) No. 4560/1993 in this Court assailing the findings of the Inquiry Officer and the conclusions of the Disciplinary and appellate authority as well as his removal from service. This writ petition remained pending in this Court for a long period of almost fifteen years. In the final judgment dated 31st March, 2008, this Court recorded several observations with regard to the discussions and findings of the Inquiry Officer on the evidence which was placed before him in relation to the specific charges. It was also found that the Appellate order was cryptic and non -speaking and that none of the contentions raised by the petitioner had been dealt with in a proper manner.