B.NIRMALA KUMARI Vs. CHIEF SECURITY COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel for the Central Government appearing for the respondents.

(2.) The petitioner challenged the order of removal from service, dtd. 18/12/2002. The petitioner approached the appellate authority and revision authority in vain. Aggrieved by the imposition of punishment of removal from service, the present writ petition is filed.

(3.) The petitioner was charged with the following charges: