SUSHMA SONI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE reliefs sought in this O.A. are as follows:

(2.) Because of the conviction of Shri Soni, the competent authority passed an order of removal under Rule 19(i) of the CCS (CCA) Rules, 1965 vide communication dated 6.10.98, i.e., after the decision of the High Court of Rajasthan, but before the decision of the Hon'ble Supreme Court.

(3.) WE have heard the learned Counsel for the parties and perused the documents placed on record.