UNION OF INDIA Vs. GYAN CHAND CHATTAR

JUDGEMENT

(1.) . By this Letters Patent Appeal invoking Clause 15 of the Letters Patent the appellant original respondent - Western Railway has assailed the judgment of the learned Single Judge dated 27/12/1982 recorded in Special Civil Application No. 101 of 1982, whereby the petition came to be allowed and the appellant authority came to be directed to reinstate the respondent - employee with all substantive as well as incidental monetary benefits.

(2.) . It is, really, very very not only unfortunate, not only heart-stealing but startling and shocking delay in resolution of dispute of an incident of 1969, which has yet not ended its legal voyage as it has been passing through various legal conduit pipes.

(3.) . We have heard the submissions made before us dispassionately. We have examined the entire factual portrait of the controversy and factual cantos and also we have considered the relevant proposition of law of service jurisprudence including the proportionality of punishment to a delinquent.