SAMER BAHADUR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the Appellant. None appears to oppose this appeal on behalf of the Respondents even in the revised call.

(2.) This is an appeal against the order dated 4.10.2002 whereby a learned Single Judge dismissed the writ petition filed by the Petitioner on the ground that copy of the enquiry report, which was made available before the punishment imposed upon him, was not served. The learned Single Judge after considering the material evidence on record proceeded to hold that a copy of the enquiry report was made available.

(3.) The Petitioner-Appellant herein in paragraph 12 of the writ petition had clearly set out that the report was not made available though it was mandatory that a punishment be imposed only after giving an opportunity to the party.