PRABHAKAR GOSWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) The subject matter of challenge is the Judgment and order dated 19.06.2007 passed in WP(C) No.3263/2005 dismissing the same.

(2.) The assailment in the writ proceeding was laid by the appellant herein, challenging his removal from service as a disciplinary measure.

(3.) We have heard Mr. T.J. Mahanta, learned counsel for the appellant and Mr. N. Bora, learned Central Government Standing Counsel for the respondents.