YOGESH YADAV Vs. DIRECTOR GENERAL RESETTLEMENT

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning a communication dated 05.06.2018 (hereafter 'the impugned order'), dis-empaneling the petitioner from security agencies employed by respondent no.1 (Director General Resettlement - hereafter 'DGR'). The said punitive measure was taken against the petitioner on the allegation that he had violated Paragraphs 11 and 26 of the Office Memorandum dated 09.07.2012.

(2.) The petitioner superannuated from services with the Indian Armed Forces on 06.10.2012. Thereafter, he commenced the business of providing security services under the name and style of Yogesh Yadav Security Agency.

(3.) The petitioner was empaneled with DGR on 06.10.2016. Thereafter, on 19.07.2017, the petitioner applied for and obtained a license under the Private Security Agencies (Regulation) Act, 2005 (hereafter 'PSARA') for providing the said services within the State of Maharashtra.