Full Judgment Text
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PETITIONER:
UNION OF INDIA & ORS.
Vs.
RESPONDENT:
B.N. SINGH & ORS.
DATE OF JUDGMENT15/12/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1996 AIR 1050 1996 SCC (7) 153
JT 1995 (9) 476 1996 SCALE (1)121
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
We have called for the record to satisfy ourselves
whether the Tribunal was justified in giving the direction
in the impugned order. On perusal of the record, it is seen
that except during the relevant period, either previous or
subsequent to the period, the first respondent has
outstanding career and the records are very good. The
integrity of the officer has not been doubted. Under these
circumstances, we think that it is not a case warranting our
interference under Article 136 of the Constitution.
The appeal is accordingly dismissed.