- (1.) HEARD . Admit. No fresh notices are required to be issued as the parties are already served.
(2.) THE learned counsel for the petitioner, Mr. K.K. Shah has relied upon judgment of Hon'ble Supreme Court in the case of Union of India V/s Dev Singh ­ (2007)15 SCC 709 and the learned counsel for the respondents, Mr. Lokesh Mathur relied upon the judgment of Hon'ble Supreme Court in the case of Major General Inder Jit Kumar V/s Union of India and ors. - AIR 1997 SC 2085. The post confirmation order passed by the Under Secretary to the Government of India dtd.26.3.2014 affirming the sentence of dismissal and imprisonment of two years passed by the authority concerned under the order dtd.29.1.2013 is challenged in the present writ petition by the petitioner.
(3.) THE various rival contentions raised by the learned counsels for the parties and bulky record produced before this Court require consideration by this Court. Hence, the writ petition is admitted. No fresh notices are required to be issued as the parties are already served.;