LAWS(DLH)-2008-7-72

PURNA CHANDRA TRIPATHY Vs. UNION OF INDIA

Decided On July 15, 2008
PURNA CHANDRA TRIPATHY Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) RULE DB.

(2.) AT the request of the learned counsels for the parties, the petition is taken up for final disposal.

(3.) THE petitioner joined CRPF as a Medical Officer on 13. 12. 1983 and picked up his promotions from time to time. The petitioner attained the position of Chief medical Officer (OG ).