RAJA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) On the previous date of hearing, this Court had issued notice requiring the respondents to produce the record of the inquiry and the records pertaining to the order of the Disciplinary Authority. Further to that order, the respondents have produced the relevant record.

(2.) Issue Rule.

(3.) Mr. Amritpal Singh, Advocate submits that the petition can be disposed of at this stage after final hearing.