ARVIND KUMAR SINGH Vs. DEPUTY INSPECTOR GENERAL, CISF

JUDGEMENT

(1.) In this Writ Petition, the Petitioner seeks a direction from this Court to quash the orders issued by the Opposite Parties, which impose disciplinary action against the Petitioner by way of salary reduction.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: