KULWINDER SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court by way of present petition filed under Articles 226/227 of the Constitution of India. The prayer made in the petition is for the issuance of a writ in the nature of certiorari for quashing order dated December 22, 2001 whereby the petitioner has been ordered to be dismissed from service, for quashing of charge-sheet dated December 19,2001 and for quashing order dated April 26, 2002 whereby the representation filed by the petitioner has been rejected. Whereas a copy of the order of dismissal has been appended as Annexure P/9 with the present petition, the copies of charge-sheet dated December 19, 2001 and the order of rejection of representation dated April 26, 2002 have been appended as Annexures P/8 and P/12, respectively.

(2.) Certain facts be noted:

(3.) The delinquent officials were put up on offence report on November 13, 2001.