DEVI LAL SHAH Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) By means of this writ petition, the petitioner has challenged the order dated March 15, 1990 (Annexure 16) by which he has been removed from service. The petitioner was serving as Inspector in the Railway Protection Force.

(2.) In this petition counter and rejoinder affidavits have been exchanged and the learned counsel for the parties are agreed that the petition may be disposed of finally at this stage.

(3.) The learned counsel for the petitioner Shri. L.P. Naithani has pressed this petition on the point that the enquiry report submitted by the enquiry officer was not supplied to the petitioner before passing the impugned order. This averment has been made in paragaraph 30 of the writ petition. Shri Lal Ji Sinha, appearing for the respondents, has relied on paragraph 34 of the counter affidavit wherein it has been stated that the report was not given along with the impugned order but it was supplied to the petitioner subsequently. In my opinion, the other questions raised in the writ petition are not necessary to be decided as on this short question this writ petition deserves to be allowed.