SOHAN BIR SINGH Vs. UOI

JUDGEMENT

(1.) DELAY occasioned in filing application seeking restoration of the writ petition is condoned.

(2.) APPLICATION stands disposed of.

(3.) CONCEDING to the penalty levied upon the petitioner being just and valid and supported by evidence on record, learned counsel for the petitioner urges that keeping in view the fact that the petitioner served from March 12, 1982 till he was dismissed from service on December 26, 1994 and that he has a family to support, directions be issued to the respondents to sympathetically consider, and pay compassionate allowance to the petitioner under Rule 41 of the CCS (Pension) Rules.