AKHILESH PRATAP SINGH Vs. DIRECTOR GENERAL

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 the services of the ITBP as a Constable/gd on 19. 11. 2002 and is aggrieved by the action of the respondent in removing him from service on the ground that he had given false information at the stage of his enrollment while filling up the character verification form on 14. 12. 2002.