PARDEEP Vs. DIRECTOR GENERAL, RAILWAY PROTECTION FORCE

JUDGEMENT

(1.) C.M. Appln. No.25314/2020 (Exemption from filing the certified copy/dim copy/single spaces etc. of the annexures)

(2.) The application is disposed of. W.P. (C) 7645/2020, C.M. Appln. No.25313/2020 (of the petitioner for stay)

(3.) The petition impugns the order dated 11th/14th August, 2020 of the respondent No. 4 Inspector General of North-Eastern Railways, discharging the petitioner from service with immediate effect; axiomatically, mandamus for reinstatement of the petitioner is also sought.