DAVINDER SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Validity of the order dated 26.4.2005 (Annexure P-1) passed by the Addl. DIGP, Group Centre, CRPF, Jalandhar dismissing the petitioner from service and the order dated 14.6.2005 (Annexure P-3) passed by the Appellate Authority dismissing the appeal of the petitioner, have been questioned in the present writ petition.

(2.) Brief facts leading to the filing of the present petition may be noticed as under :

(3.) Aggrieved of the same the petitioner preferred a departmental appeal before the Addl. DIGP, Group Centre, CRPF, Jalandhar, who has dismissed the appeal vide impugned order dated 14.6.2005. The petitioner is accordingly seeking the annulment of the aforesaid order.