RANBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an appeal filed by Writ Petitioner of W.P.(c) No.547 of 2001 under Rule 2 of Chapter V -A of the Gauhati High Court Rules against the Judgment and Order passed by learned Single Judge on 08.08.2005.

(2.) BY impugned order, the learned Single Judge dismissed the writ petition filed by the writ petitioner and in consequence upheld his termination order from the services.

(3.) FACTS of the case lie in a narrow compass. They however need mention infra -