MAHINDER SINGH Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The petitioner, in the above petition, challenges before us the order dated 29.01.1998 passed by the Divisional Security Commissioner, Railway Protection Force (hereinafter referred as "RPF" in short), New Delhi removing him from the service with immediate effect. The petitioner further challenges the order dated 20.07.1998 passed by the Deputy CSC, RPF, Northern Railway, New Delhi dismissing his appeal against the above order.

(2.) Before we deal with the merits of the case, it is essential for us to give a brief background as to how this case has come before us.

(3.) The petitioner had challenged the above orders by way of a Civil Suit, being Suit No.900/2006/1999 filed before the Senior Civil Judge, Delhi praying for declaration that the above impugned orders be declared null and void ab initio and illegal and also for a direction to reinstate him in service.