PRAMOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Biswajit Basu, learned counsel for the petitioner and Ms.Chandreyi Alam, learned counsel for the Union of India.l

(2.) This writ petition has been filed by the petitioner to quash the impugned orders dtd. 29/8/2018 and 21/1/2019 passed by the respondent authorities and to direct the respondents to reinstate the petitioner into service with consequential benefits.

(3.) Brief facts are as follows: