KRISHNA PADA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant was the petitioner in Civil Rule No. 2131 of 1990, wherein he had challenged the impugned order of the competent authority dismissing him from service as Constable, SSB, for the grounds set out in the writ petition under Article 226 of the Constitution of India. After hearing learned counsel on both sides, by an order made on 2nd November, 1995, the learned Single Judge dismissed the writ petition holding that there were no grounds to interfere with the impugned order of dismissal. Hence this appeal.

(2.) We have heard Mr. N. Dhar, learned counsel for the appellant as well as Mr. K.N. Choudhuny, learned Sr. Central Govt. Standing Counsel appearing for the Respondents.

(3.) Mr. N. Dhar, learned counsel for the appellant, having taken us through the grounds of appeal the grounds of the writ petition and the orders of the learned Single Judge under appeal, though urged certain grounds as taken in the appeal, we are of the view that he has been able to make out one ground which is sufficient to set aside the order of the learned Single Judge.