UNION OF INDIA Vs. GAJU BHAGWAN

JUDGEMENT

(1.) ?Both the appeals were taken up together with the concurrence of the learned Advocates appearing for both the sides because common questions of law were arising in both these appeals viz. whether the statutory Railway Servants (Discipline and Appeal) Rules 1968 required the Disciplinary and Appellate Authorities to set out the grounds and whether the principles of natural justice require as a matter of inevitability that the reasons must be stated and communicated also to the delinquent concerned and non-compliance with that vitiated the orders.

(2.) It is again to be noted that in these two inquiries there is no question of the concerned delinquents being not given proper opportunity to defend.

(3.) The first question to be determined by me in these two appeals is whether this particular interpretation of the rules in question is correct.