UNION OF INDIA Vs. RAM LAKHAN SHARMA

JUDGEMENT

(1.) This writ appeal is preferred against the judgment and order dated 12.04.2010 passed by the learned Single Judge of this Court in WP(C) 14/2006 whereby and where under the learned Single Judge while allowing the writ petition filed by the Respondent-Petitioner set aside the order dated 19.03.2000 whereby and where under the Respondent-Petitioner was removed from service w.e.f. 19.03.2000 (AN) consequent to a disciplinary proceeding and also the order dated 22.07.2004 whereby and where under the appellate authority rejected the appeal preferred by the Respondent-Petitioner against the order of the disciplinary authority and the order of the revision authority dated 02.03.2005 wherein the revision authority rejected the revision petition filed against the order of the appellate authority.

(2.) Heard Mr. A Lodh, learned Asst. SG for the Appellant as well as Ms K Roy, learned Counsel for the Respondent-Petitioner.

(3.) Factual background of the case needed to be discussed is as follows: -