D.S. SHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.(C) 2636/2021

(2.) Mr. M.K Bhardwaj, who appears for the petitioner, says that, the order concerning removal from service, dtd. 27.11.2018, was passed by an authority, which lacked the jurisdiction to pass such an order.

(3.) Mr. Manish Kumar Saran, who appears on advance notice on behalf of respondent nos.3 to 10, which, in effect, comprises the National Council of Educational Research and Training (NCERT) and its officers, says that, the Director (NCERT) was the appointing authority as well as the disciplinary authority.