Allow Cookies!
By using our website, you agree to the use of cookies
The division bench comprising of Justice Uday Umesh Lalit and justice Indu Malhotra observed that mere summary disposal of special leave petition (SPL) does not conclude the concern issue on merit. This observation was made in response to the contention raised by the respondent in an appeal, which was filed against the order of the High Court.
The HC bench time and again affirmed the setting aside of compulsory retirement of Public servant accused of corruption.
The bench was of the view that it is true that the exercise of power under Article 226(2) of the regulations by the very same committee did not meet with the approval and division bench in certain cases did reject the plea of the state government, and also affirmed the orders which were passed by the single judge setting aside the order of compulsory retirement.
It is also true that in those matters the special leave petition was dismissed summarily. However, it is well settled that mere summary disposal of a special Leave Petition does not at all conclude this issue on merit. Wherefore, the SC set aside the HC judgment.
86540
103860
630
114
59824