KHARAK SINGH Vs. UOI

JUDGEMENT

(1.) ON 03. 08. 2009 limited show cause notice was issued in the writ petition. The order reads as under:-

(2.) THUS, attempts made by learned counsel for the petitioner in court today to argue on the merits of the findings returned against the petitioner pertaining to the 3 Articles of Charge framed against him have been negated by us.

(3.) WE note that the petitioner has not challenged the order dated 03. 08. 2009 and thus judicial discipline prohibits us from hearing or adjudicating upon the issue whether at all the findings returned against the petitioner, on merits, are correct or otherwise.