ANWAR KHAN Vs. UOI

JUDGEMENT

(1.) THE record has been produced and has been perused.

(2.) THE petitioner challenges the order dated December 29, 2010 dismissing him from service as also the order dated March 28, 2011 rejecting the statutory appeal and finally the order dated November 10, 2011 dismissing the Revision Petition filed by the petitioner against the appellate order.

(3.) WITH respect to Annexure P-4, we find it to be an opinion sought by a doctor at Institute of Human Behaviour and Allied Sciences with respect to petitioner complaining of purulent discharge from an old stitch mark below umbilical region, and in respect whereof it is impossible to link the same to any thrashing. It appears that counsel for the petitioner has picked up all and sundry documents to cook up a story.