UNION OF INDIA Vs. T. C. MURMU

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day s list and taken up for consideration along with the application for stay.

(2.) The instant appeal arises out of a judgment and order dated 16th June, 2015, passed by a learned Single Judge in WP 28422(W) of 2006 (TC Murmu. vs. Union of India & Ors.).

(3.) By the impugned judgment and order, the learned Single Judge was pleased to allow the writ petition by setting aside the punishment inflicted upon the writ petitioner with a direction upon the Disciplinary Authority to consider the question of punishment afresh on the basis of findings as recorded under Articles of Charge nos. I and II.