Mukundakam Sharma, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The present appeal is directed against the judgment and order dated 27.09.2010 whereby the Delhi High Court partly allowed the writ petition filed by the Respondent herein by issuing a direction to the Appellants to pass a speaking order by giving reasons for imposing the penalty of dismissal from service in exercise of powers under Article 311(2)(c) of the Constitution and not any other penalty.;