Full Judgment Text
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)NO. OF 2021
(Arising out of Diary No.16468 of 2021)
IN
CIVIL APPEAL NO. 49 OF 2021
JAGPAL SINGH …Petitioner
Versus
CHAIRMAN ADMINISTRATIVE COMMITTEE
U.P. MILK UNION & DAIRY FEDERATION
CENTRALIZED SERVICES …Respondent
O R D E R
Delay of 62 days in preferring Review Petition is condoned.
Application for listing Review Petition in open Court is rejected.
After considering relevant provisions, by a detailed judgment, this
Court found that the order of punishment passed by the Administrative
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.12.17
15:51:58 IST
Reason:
Committee was based upon correct appreciation of facts and law and did not
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call for any interference. Finding the decision of the High Court to be
incorrect, the Appeal was allowed by this Court.
The grounds raised in the Review Petition do not make out any error
apparent on record to justify interference in Review Jurisdiction.
This Review Petition is, therefore, dismissed.
We have also gone through the application preferred by the Review
Petitioner seeking initiation of action against the respondents in the Review
Petition under Section 340 of the Code of Criminal Procedure. The
application is devoid of merit and is, therefore, dismissed.
…………………………..J.
[Uday Umesh Lalit]
…………………………..J.
[Hemant Gupta]
…………………………..J.
[S. Ravindra Bhat]
New Delhi;
December 14, 2021.