DOMA Vs. CHIEF SECURITY COMMISSIONER R P F

JUDGEMENT

(1.) Heard Shri A.C. Tiwari, learned counsel for the petitioner and Shri Tarun Verma, learned counsel for the respondents.

(2.) In Writ A No.19901 of 2002, the petitioner has prayed for quashing the impugned order dated 06.7.2000 passed by the Security Commissioner, Railway Protection Force, Head Quarter, Gorakhpur-respondent no.2, and has further prayed for direction to the respondents to affirm the order dated 23.3.1999 passed by the Disciplinary Authority and to drop subsequent departmental proceeding initiated in pursuant to impugned order dated 6.7.2000 ignoring the earlier order dated 23.3.1999 passed by the Disciplinary Authority and not to initiate any subsequent departmental proceeding against him in pursuant to impugned reviewing order dated 6.7.2000 passed by the respondents.

(3.) In connected Writ A No.59602 of 2007 the petitioner has prayed for quashing the impugned order dated 31.10.2007 passed by the Deputy Chief Security Commissioner, Railway Protection Force, North Eastern Railway, Gorakhpur-respondent No.3 (Annexure No.7 to the writ petition) and has further prayed for directions to the respondents not to give effect the order dated 31.10.2007 passed by respondent no.3 and continue to take work from him and pay monthly salary and and when it falls due.