ANIRUDH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) As both these appeals are interconnected in some manner with each other, they have been heard together and are being disposed of by this common Judgment.

(2.) Heard the appellant in person and learned counsel for the Union of India in both the appeals.

(3.) L.P.A. No. 646 of 2019, arises out of the Judgment dated 19th August, 2019, passed by the Writ Court in W.P.(S) No. 4252 of 2013, dismissing the writ application, wherein, the appellant, who was working as A.S.I. in Central Industrial Security Force, had challenged the orders dated 20.8.2012, 29.9.2012, 29.11.2012 and 28.2.2013.