- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is preferred by the Uttarkhand Environment Protection and Pollution Control Board which is aggrieved by Direction Nos. 'e' & 'h' of the impugned order. These directions read as under: "e. The Secretary of the respondent no. 3-Board is directed to initiate disciplinary proceedings against officers/officials in whose tenure the large scale untreated industrial effluent was discharged in the play ground and in the adjoining fields, within a period of three months from today, even if, the employees have retired. h. It shall be the responsibility of the Secretary, State of Uttarakhand, Pollution Control Board to ensure that each and every E.T.P., S.T.P. and C.T.P. functions 24 hours x 7 days throughout the State of Uttarakhand. The Court will not hesitate to put the Secretary under suspension, if degradation of the environment and ecology in any area is reported to the Court.";