RAJKUMAR DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Md. Jalalluddin, learned counsel appearing for the petitioner and Mr. C.Komol, learned counsel appearing for the respondents.

(2.) THE present petition has been filed challenging the dismissal of the petitioner from service vide order dated 15.10.2001 issued by the Commandant, 110th Bn. CRPF, Mantripukhri. The brief facts of the case, as may be relevant for the purpose of deciding this case, may be stated as follows.

(3.) THE aforesaid articles of charges are reproduced hereinbelow: -