K. SREEDHARAN Vs. CHIEF SECURITY COMMR

JUDGEMENT

(1.) The petitioner, a Railway Rakshak in the Southern Railway, impugns the validity of the appellate order of the Divisional Security Commissioner, Railway Protection Force, Southern Railway, confirming the order dated 11-4-1988 by the Assistant Security Commissioner, whereby the petitioner was dismissed from service.

(2.) The brief facts out of which the petition arises are as under.

(3.) Learned counsel for the petitioner made the following submissions: