J. S. Verma, J. - (1.) Leave granted
(2.) These appeals by special leave are by the State of Assam and arise out of unusual circumstances involving three senior officers of the Government of Assam, namely, the Chief Secretary H.N. Das, Additional Chief Secretary P. C. Mishra and Commissioner (Home) C. K. Das. At the hearing before us Shri Kapil Sibal, learned counsel for the State of Assam submitted that it was agreed by all concerned that the adverse remarks made by the Tribunal in the impugned order against Shri H. N. Das should be expunged and, therefore, the State Government does not press these appeals on merits even though it does not accept the correctness of the Tribunal's order. All the other counsel appearing for the different parties in these appeals supported the submission of Shri Sibal and a common prayer was made to dispose of these appeals in these terms.
(3.) Ordinarily, in view of the common stand taken at the hearing of these appeals it may not have been necessary to say anything more. However, in view of the distressing facts and circumstances which have given rise to these appeals, we consider it necessary to state briefly the relevant facts and express our views which we consider expedient with the hope that it prevents such situations in future at any level of the administration, much less at the highest level.;