(1.) Heard learned Counsel for the petitioner Shri R.N. Pandey and also learned Counsel for the Union of India Shri D.K. Dwivedi at length.
(2.) The present writ petition has been filed by the petitioner against three orders dated 18.4,02 (Annexure-3), order dated 12.11.02(Annexure-5) and the order dated 17.7.03 (Annexure-7) passed by the respondents No. 2, 3 & 4. The first order is an order passed by the disciplinary authority. The second is an order passed by the appellate authority and the third order is passed by the Revisional Authority, by which, the punishment of removal of service has been imposed against the petitioner under the C.R.P.F. Act, 1945.
(3.) The facts of the case are that the petitioner was posted as a Constable at Dimapur (Nagaland) which is a sensitive and terrorist affected area.