ATTAR SINGH Vs. INSPECTOR GENERAL CUM CSC

JUDGEMENT

(1.) LD . Counsel for the parties have requested to finally dispose of the petition. Hence Rule is issued and petition is taken up for final disposal today. Mr. Siraj R Gori, Ld. Counsel waives notice of rule for the respondents.

(2.) THE sole issue is regarding the interpretation of Rule 9 of Railway Services [Pension] Rules, as to whether the term institution used therein means filing/presenting/submitting the charge sheet in the Court or taking cognizance and whether the Court can proceed with the trial without previous sanction of the Central Government.

(3.) HEARD Learned Counsel Mr. I H Syed for the petitioner and Mr. Siraj R Gori, Ld. Counsel for the respondents.