SITARAM MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal arises out of a writ petition filed on behalf of the appellant herein challenging the order of dismissal from service which was subsequently affirmed by the appellate authority and thereafter, finally affirmed by the revisional authority.

(2.) IN view of the earlier order of assignment made by the Hon'ble the Chief Justice, the said writ petition was earlier referred before another division Bench of this Hon'ble Court to answer the question whether a delinquent can be dismissed from service when he has been charged under Section 11 of the C. R. P. F. Act, 1949. The said question was ultimately answered by the said Division Bench in an affirmative manner to the following effect: -

(3.) THE aforesaid Division Bench after answering the reference issued direction for placing the writ petition before the appropriate Bench for hearing. The writ petition thereafter was taken up for consideration by the learned Single Judge and ultimately disposed of by the order under appeal whereby and whereunder the said learned Single Judge was pleased to dismiss the writ petition. Assailing the aforesaid judgment and order under appeal passed by the learned Single Judge, instant appeal has been preferred by the appellant.