S.P. SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) WITHOUT praying that the order dated July 25, 2001 passed by the disciplinary authority dismissing petitioner from service and without praying that the order dated October 23, 2001 rejecting the appeal filed by the petitioner against the order dated July 25, 2001 and additionally without praying that the order dated February 28, 2002 rejecting the revision petition filed by the petitioner be set aside, mandamus is prayed for that the petitioner should be reinstated in service with full back wages.

(2.) NOTWITHSTANDING the aberration in the prayer made we treat the three orders to be challenged in the writ petition.

(3.) THE article of charge reads as under: -