UNION OF INDIA Vs. NRIPEN DAS

JUDGEMENT

(1.) Head Mr. Y. Doloi, the learned Addl. CGSC appearing for the appellants. None appears for the sole respondent.

(2.) It appears that notice could not be served on the respondent despite efforts made. Thereafter, on the report of the Lawazima Court, the service has been declared as complete on the sole respondent by the order dated 14th September, 2004.

(3.) The Union has assailed the judgment and order dated 3rd May, 1999 passed in Civil Rule No. 2060/97. In the writ petition, the sole respondent as petitioner challenged the order of dismissal from service issued by the respondent authority invoking the provisions of Rule 34 of the CISF Rules, 1969 which is similar to the provisions of Article 311(2)(B) of the Constitution of India.