DHARMENDER RANA Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The application is accordingly disposed of.

(3.) The present petition has been filed under Articles 226 and 227 of the Constitution of India by the petitioner seeking appropriate writ/order for setting aside order dtd. 18/5/2019 rejecting the petition of the petitioner and thereby also setting aside the order of dismissal of the petitioner from service dtd. 7/6/2010 and directing the respondents to reinstate the petitioner in service with all benefits.