VIKRAM SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Consequent upon a Departmental Inquiry, penalty of removal from service was inflicted upon petitioner vide order of 9th June, 2016 (Annexure P-1) against which petitioner has filed a statutory Appeal (Annexure P-3) on 26th October, 2017.

(2.) Learned counsel for petitioner submits that the said appeal (Annexure P-3) has not been decided till date.

(3.) Despite service of advance notice, there is no Representation on behalf of second and third respondent.