RANI ANUGRH PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and also the counsel appearing on behalf of the Union of India.

(2.) The instant writ petition is preferred challenging the order dated 4th February, 2008 as well as the appellate order dated 11th April, 2008, Annexures 1 and 2 respectively to this writ petition. The order of dismissal from service is with disqualification for future employment under the Government.

(3.) The petitioner was appointed on 12th October, 1984 under CISF and posted at Visakhapatnam since 1985 to June, 1981. Thereafter he was posted at E.C.L. Sheetalpur from June, 1995 to 1997 and finally at B.C.C.L. Dhanbad. At the time when the petitioner was charge-sheeted, he was posted under the H.E.C., Unit Dhurwa, Ranchi as Head Constable C.I.S.F. It is further contended that he has received 36 reward for his good service.