RAMA KANT RETD Vs. UNION OF INDIA

JUDGEMENT

(1.) The short facts which are necessary for the disposal of the present writ petition may be stated thus. On 14.12.1995, the petitioner in the writ petition was discharged from service by the Government of India department of Electronics, 6, C.G.O. Complex, New Delhi. Challenging the order dated 23.06.1993, the petitioner in the writ petition filed C.W.P No. 1862 of 1996 at the time when the petitioner filed the writ petition, his appeal against the order of discharge was pending before the President of India, appointing authority. This court disposed of that writ petition directing the competent authority to dispose of the appeal and the order reads as under: C.W. No.1862/96 Rule.

(2.) On 24.12.1996, the Government of India, passed an order directing the disciplinary authority to dispose of the case after giving opportunity to the petitioner. Order dated 24.12.1996, reads as under: GOVERNMENT OF INDIA DEPARTMENT OF ELECTRONICS ELECTRONICS NIKETAN 6, C.G.O COMPLEX NEW DELHI - 110 003. No.9(1)/96-Vig. dt. 24.12.1996.

(3.) The present writ petition was filed challenging this order. On 13.07.1998, an application to bring on record the LRs of the deceased petitioner was filed and that was ordered.