(1.) Delay of 62 days in preferring Review Petition is condoned.
(2.) Application for listing Review Petition in open Court is rejected.
(3.) After considering relevant provisions, by a detailed judgment, this Court found that the order of punishment passed by the Administrative Committee was based upon correct appreciation of facts and law and did not call for any interference. Finding the decision of the High Court to be incorrect, the Appeal was allowed by this Court.