RAJEEV YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is accordingly disposed of.

(3.) Present petition has been filed seeking quashing of the orders dtd. 12/7/2022, 5/9/2022 and 13/9/2022 passed by Directorate General, CRPF whereby petitioner has been terminated from the service. He also seeks directions to respondents to reinstate the petitioner in service with all consequential benefits.