LAXMAN MANIKRAO TONGE Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge is raised to the order dtd. 18/11/2011 passed by respondent No.3-Deputy Inspector General/Airport Central Industrial Security Force, Ministry of Home Affairs, whereby confirmed the order dtd. 29/5/2011 passed by respondent No.4-Commandant, Central Industrial Security Force, Ahmedabad dismissing the petitioner without conducting a departmental enquiry.

(2.) It further appears that during the pendency of this petition, the petitioner challenged the said order in revision before respondent No.5- Inspector General/APS office of the Special Director, Central Industrial Security Force, New Delhi. However, respondent No.5 vide order dtd. 31/7/2012 dismissed the revision. The petitioner also challenges the said order by amending the petition.

(3.) Succinctly, the facts are as under :-