PRABHU NATH TEWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner, Prabhu Nath Tewari, a Rakshak in the Railway Protection Force had challenged an order of removal from service (although the said order has never been served upon him) and obtained a Civil Order as far back on January 28, 1985.

(2.) The Chief Security Officer and the Assistant Security Officer, Eastern Railway, 3, Koilaghata Street has been impleaded along with the Union of India and they have been served repeatedly with the copy of the writ petition and twice affidavit of service have been affirmed and filed, once on March 29, 1985 and lately in terms of my order on November 10, 1985, still then, there is no appearance on behalf of the Eastern Railway Administrations.

(3.) It is really unfortunate that the railway administration remains unrepresented in this type of removal case, when the disciplinary authority did not conduct any enquiry whatsoever, before taking drastic step of removal, adjudging the writ petitioner "as mentally imbalanced person."