RAMESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel who appears for the respondents on advance copy of the writ petition being served states that since a question of law arises for consideration in the writ petition, counter affidavit is not warranted.

(2.) With respect to the disciplinary action against the petitioner which resulted in a finding of guilt being returned followed by the penalty of dismissal from service, challenge to the penalty vide W.P.(C) No.2731/1998 Ramesh Kumar Vs. UOI & Ors. failed when said writ petition was dismissed vide order dated July 12, 2011.

(3.) However, it was observed that the petitioner would be free to file an application to the competent authority seeking compassionate allowance under Rule 41 of the CCS (Pension) Rules.