DIGAM @ DIGAMBAR DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Petitioner through this instant Writ Petition has challenged the order of discharge dtd. 11/6/2013 and the letter dtd. 24/7/2019 issued by the Commandant, 1st India Reserve Battalion, Upperkolab, Koraput rejecting his prayer for reinstatement of his service.

(2.) The brief fact of the case as presented by the Petitioner is that:

(3.) Learned counsel for the Opposite Parties/ State earnestly made the following submissions in support of his contentions.