MUKESH KUMAR RAIGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of instant writ petition, petitioner has prayed to quash and set aside order dtd. 14/05/2018 passed by the respondents whereby the representation submitted by the petitioner pursuant to directions of this Court in SB Civil Writ Petition No.8190/2012 has been rejected.

(2.) Brief facts which need to be noticed are that this is a second round of litigation. Earlier, the petitioner had approached this Court by filing SB Civil Writ Petition No.8190/2012 wherein he challenged the order whereby penalty of removal from service was imposed against him.

(3.) It is to be noticed that this Court, after examining the facts and circumstances of the case and after considering the reply filed by the respondents, observed that case of the petitioner was required to be considered in the context of the parameters laid down by the Apex Court in Avtar Singh Vs. Union of India and Ors.: 2016(8) SCC 471 and passed following order:-