RAM PHAL TOMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of orders dtd. 1/9/1998 and 25/4/2000 whereby he was dismissed from service.

(2.) On 27/10/2025, this Court passed the following order: -

(3.) In compliance of aforesaid order, the respondent has filed status report by way of affidavit dtd. 11/11/2025 of Sh. Himanshu Garg, I.P.S. Assistant Inspector General of Police (Administration), Haryana. The same is taken on record. Registry is directed to tag the same at an appropriate place.