UNION OF INDIA Vs. BABURAM YADAV

JUDGEMENT

(1.) With consent of the parties, hearing of the matter was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.

(2.) The instant intra-court appeal is under Clause 10 of Letters Patent directed against the order/judgment dtd. 10/10/2018 passed by learned Single Judge of this Court in W.P.(S) No.1008 of 2016 whereby and whereunder the learned Single Judge has allowed the writ petition by quashing and setting aside the order of punishment inflicted upon the writ petitioner dtd. 27/4/2014 which has been confirmed by the appellate authority vide order dated 27/28/7/2014 by invoking the jurisdiction conferred under Article 226 of the Constitution of India.

(3.) The issue of maintainability of the writ petition has been raised by way of preliminary objection.