DIVISIONAL SECURITY COMMISSIONER, RPF Vs. SURESH B. ARLIKATTI

JUDGEMENT

(1.) The present writ appeal is arising out of an order dtd. 21/6/2007 passed by the learned Single Judge in WP No. 19185 of 1998.

(2.) The facts of the case reveal that the writ petition was preferred by the respondent/writ petitioner being aggrieved by the order dtd. 29/4/1993 passed by the divisional security commissioner by which the respondent/writ petitioner was removed from service and it was confirmed by the higher authorities also. The learned Single Judge has set aside the order of removal passed by the disciplinary authority as confirmed by the appellate authority and further by the revisional authority and directed reinstatement of the respondent/writ petitioner forthwith into service with all consequential benefits. However, at the same time, the learned Single Judge has granted a liberty to the appellants/respondents to refer the matter to the appropriate authority for verification of the caste certificate produced by the respondent/writ petitioner at the time of his appointment and to take appropriate action as per law.

(3.) The order was passed by the Single Judge on 21/6/2007. However, it was immediately stayed by the Division Bench of this Court and the stay order is very much continuing. No efforts were made for getting the matter listed on an early date and now the respondent/writ petitioner is 63 years of age.