DIRECTOR GENERAL OF POLICE Vs. J.J.NASAR

JUDGEMENT

(1.) The Appellants/Respondents have preferred the instant Writ Appeal as against the Order dated 30.09.2009 in W.P.No.12151 of 2006 passed by the Learned Single Judge of this Court.

(2.) The Learned Single Judge, while passing orders in W.P.No.12151 of 2006 on 30.09.2009, has inter alia observed that '...In any event, though the charges were found to be proved, considering the family circumstances and stroke affected mother, this Court feels that the punishment of compulsory retirement from service is disproportionate and a lenient view is required to be taken, and without condoning his acts, appropriately directed the Authorities 'to impose minor punishment other than retirement, removal or dismissal from service and compulsory retirement.' Further, the Learned Single Judge has also directed the Authorities to get an undertaking from the Delinquent Officer (Respondent/Writ Petitioner) that he will not commit any such act throughout his service etc., and consequently, quashed the impugned orders and directed the 3rd Respondent to pass orders in terms of suggestions made in the order, within a period of eight weeks from the date of receipt of a copy of this order and allowed the Writ Petition without costs.

(3.) Being dissatisfied with the Order dated 30.09.2009 in W.P.No.12151 of 2006 passed by the Learned Single Judge, the Appellants/Authorities, as 'Aggrieved' persons, have projected the present Writ Appeal.