BHAGWAN SINGH RATHOR Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) The final order of removal from service dated December 31, 1984, passed by the Commandant, C.I.S.F. Unit, MAMC, Durgapur -10, being annex. 'E' to the writ petition and the appellate order dated October 30, 1985, affirming the said decision passed by the Deputy Inspector -General, Central Industrial Security Force (Eastern Zone), being annex. 'G' and the Revisional order dated November' 3, 1986, passed by the Director -General, Central Industrial Security Force, which is annex. 'I' to the writ petition have been impugned, in the instant writ petition on various grounds.

(2.) This writ petition was moved before Mahitosh Majumder J. challenging the aforesaid three orders, on February 29, 1988, when direction for affidavit had been passed and ultimately, this writ petition came up for final hearing before me on May 17, 1990 and it was further heard on September 5 and 13, 1990.

(3.) Mr. Biswanath Bajpayee, learned Advocate appearing at the final hearing of the writ petition, has assailed the enquiry proceeding and the order of removal on various grounds.