(1.) Leave granted.
(2.) This appeal is against the judgment and order of the High Court of Orissa at Cuttack [High Court] dtd. 10/12/2020, whereby the Writ Appeal No. 435/2020, preferred by the appellants against the judgment and order of the learned Single Judge dtd. 14/1/2020, has been dismissed and the order of the learned Single Judge has been affirmed.
(3.) The respondent [The original petitioner] was a Head Constable in Central Reserve Police Force [CRPF]. He was charge-sheeted on allegations of assaulting and abusing his fellow colleague. In the ensuing enquiry, the charges were found proved against the respondent. As a result thereof, the respondent was compulsorily retired from service vide order dtd. 16/2/2006. Aggrieved therewith, the respondent filed a departmental appeal, which was dismissed by the Deputy Inspector General (P), CRPF vide order dtd. 28/7/2006.
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