RAJPAL SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) REVIEW PET. No. 248/2022

(2.) Mr. M. K. Bhardwaj, learned counsel appearing on behalf of the review petitioner submits that the Appellate Authority has failed to reconsider the order of punishment as was directed by this court, inasmuch as the Appellate Authority has not appreciated that the petitioner had an unblemished record of 25 years of service and that he is the sole breadwinner of the family comprising a wife and three children and has no other source of livelihood. It is submitted that consequently, the petitioner's family would suffer seriously since the order of dismissal is not modified.

(3.) Mr. Bhardwaj further submits, that in view of the observation made by this court in the order under review, to the effect that any order passed on the petitioner's representation will not give to him a fresh cause of action, the petitioner is also now unable to challenge the decision taken by the Appellate Authority.