UNION OF INDIA Vs. NO. 913126828 EX.

JUDGEMENT

(1.) Heard Shri S.P. Singh, learned Additional Solicitor General of India assisted by Shri Vivek Kumar Singh, for the appellants and Shri V. K. Singh, learned Senior Advocate assisted by Shri Ankur Azad, for the respondent.

(2.) The present appeal has been filed by the Union of India and its officers challenging the order dtd. 10/4/2007 whereby learned Single Judge allowed Civil Misc. Writ Petition No. 5262 of 2001 (Constable Driver Girwar Singh Tomar v. Union of India and others) setting aside the punishment order as well as appellate and revisional orders and remanded the matter back to the Disciplinary Authority to pass fresh orders in accordance with law after taking into account the principles laid down in the decisions referred to in the order itself.

(3.) Brief facts of the case are that the respondent who was working as Constable Driver in the Central Reserve Police Force (CRPF) was charge-sheeted on 12/7/1999 on two charges; first, that while being on duty on 19/6/1999, he was found under influence of alcohol and, secondly, that at about 07.30 p.m. on the said date, while coming back to the headquarter, he caused damage to a cycle in a market by his negligent driving, but did not inform the higher Authorities about the incident.