PAWAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present writ petition, petitioner is seeking a direction to the respondents to produce the original records of the case before this Court.

(2.) Petitioner is further seeking quashing and setting aside of impugned orders dtd. 15/2/2019 enhancing the penalty, the original penalty order dtd. 10/11/2017 and the charge-sheet dtd. 15/11/2016.

(3.) Petitioner is also seeking a direction to the respondents to restore the petitioner back in the position and to a stage at which he would have been if the impugned orders were never passed, along with all consequential benefits to the petitioner.