ANIL GOSWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) By virtue of instant petition, the petitioner seeks quashing of the Office Order No. P.VIII-1/2021"EC-II/39BN dtd. 24/2/2021 whereby he was dismissed from service by the respondents. Besides, quashing of subsequent Office Orders No. R.XIII-1/2021-EC-III dtd. 7/7/2021; Order No. R.XIII-8/2021-SS-ADM-7 dtd. 8/11/2021 and Office Order No. R.XIII- 20/2021-SZ-CRV-I dtd. 17/2/2022, is also sought.

(2.) Succinctly put, the brief facts leading to the filing of the instant case are as under:

(3.) It is in the aforesaid background that the petitioner has now approached this Court raising similar grounds.