EX-GS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, the learned counsel for the petitioner. Also heard Mr. SC Keyal, the learned Assistant Solicitor General of India (ASGI) assisted by Ms. Zairemsangpuii, the learned Central Government Counsel (CGC).

(2.) The petitioner earlier approached this Court by filing WP(C) No. 65/2013. The writ petition was disposed of vide Judgment and Order dated 11.02.2015 with a direction to the Appellate Authority (respondent No. 2) to re-consider the appeal filed by the petitioner against the Order dated 02.11.2012 by which, he was imposed with a major penalty of removal from service.

(3.) For the sake of brevity, the Judgment and Order dated 11.02.2015 from paragraph No.2 may be reproduced as below-