NO. 041707679, EX Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Onkar Singh, learned counsel for the petitioner and Sri Anjani Kumar Sharan, learned Central Government Counsel.

(2.) The petitioner, invoking writ jurisdiction of this Court under Article 226 of the Constitution of India, has prayed for following relief:

(3.) While filing the writ petition, the petitioner had not brought on record even the order of the disciplinary authority, whereby the petitioner was dismissed from service. However, subsequently, a supplementary affidavit was filed and along with supplementary affidavit, the petitioner has brought on record the order of the disciplinary authority i.e. order dated 09.10.2007, whereby the petitioner in the departmental proceeding was held guilty and order for his removal from service was passed, as Annexure-3 to the supplementary affidavit.