PURUSHOTTAM GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of parties, matter is heard finally. The petitioner in the instant petition has challenged the constitutional validity, legality and propriety of sub-rule 12, 12A and 13 of Rule 5 of the Central Civil Service (Conduct) Rules, 1964('CCS Rules' hereinafter) as the same are wholly unconstitutional and ultra vires to the Constitution.

(2.) The petitioner has claimed for the following reliefs:

(3.) When the matter was taken up for hearing, counsel for R1 (UOI), Mr. Himanshu Joshi drew Court's attention to the affidavit filed on behalf of Union of India through Under-Secretary, Department of Personnel and Training (DoPT), Mr. Rajesh Sharma stating vide Para 4, which reads as follows :