ROMI KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for disposal at the admission stage.

(2.) Heard Mr. M. Devananda, the learned counsel for the petitioner and Mr. Boboy Potsangbam, the learned Central Government Standing Counsel for the respondents.

(3.) The writ petition has been filed by the petitioner to issue a writ of certiorarified mandamus to quash the dismissal order dtd. 18/1/2005, as it has violated Article 311(2) of the Constitution of India and also the principles of natural justice in view of the judgment of the Hon'ble Apex Court dtd. 2/7/2018 passed in Civil Appeal No.2608 of 2012 and to direct the respondents to reinstate the petitioner back into service.