A. GANGADHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant who was the writ petitioner has challenged the order dtd. 27/11/2014 passed in WP(S) No. 5371 of 2011.

(2.) By an order dtd. 9/5/2011 passed by the Commandant, CISF, Dhanbad the appellant was removed from service. This order of removal from service was affirmed by the appellate authority vide order dtd. 2/8/2011.

(3.) The aforesaid orders passed by the departmental authorities were challenged by the appellant in WP(S) No. 5371 of 2011 which has been dismissed holding that the misconduct proved against the delinquent employee pertained to moral turpitude and he himself admitted his guilt before higher authorities and, therefore, he was rightly removed from the government service.