VISHWAJEET Vs. STATE OF HIMACHAL PRADESH AND ORS.

JUDGEMENT

(1.) The Director General of Police, Himachal Pradesh vide order dated 28.5.2018 has dismissed the revision petition preferred by the petitioner against penalty of 'removal from service' imposed upon him by the Disciplinary Authority, hence instant writ petition has been preferred.

(2.) Facts.

(3.) Aggrieved against the order of imposition of penalty of 'removal from duty' imposed upon him on 13.7.2017 and the rejection of his revision petition on 28.5.2018, instant writ petition was instituted on 16.6.2020.