RAMESH Vs. DIRECTOR GENERAL, CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) Heard Shri M.M. Sudame, learned Counsel for petitioner and Shri S.K. Mishra, learned A.S.G.I. for respondents.

(2.) Challenge in the petition is to the order dated 11.10.2008, by which the petitioner was dismissed from service and orders dated January 2009 and 31.05.2009, by which the punishment of dismissal from service inflicted upon the petitioner, has been maintained.

(3.) The facts of the case are as under: