V.K. Birla, J. - (1.) Heard learned counsel for the petitioner and Sri Vivek Singh, learned counsel appearing for respondent Nos. 1 to 4.
(2.) Pleadings have been exchanged and with the consent of learned counsel for the parties present petition is being decided finally at this stage itself.
(3.) The petitioner, who was working as Sub Inspector in Railway Protection Force (hereinafter referred to as RPF), has come up challenging the order dated 30.7.2012 passed by respondent No. 4 -Deputy Chief Security Commissioner, RPF, Northern Eastern Railway, Gorakhpur Region, Gorakhpur, whereby he was dismissed from service under Rule 148.2 (ka) of the Railway Protection Force Rules, 1987 and the order dated 27.9.2012 passed by the appellate authority, respondent No. 3 -Chief Security Commissioner, RPF, Northern Eastern Railway, Gorakhpur Region, Gorakhpur, whereby punishment of dismissal from service was reduced to compulsory retirement and the order dated 7.3.2013 passed by respondent No. 2 -Director General of RPF, Railway Bhawan, New Delhi, whereby revision filed by the petitioner against the appellate order dated 27.9.2012, whereby the petitioner was compulsorily retired from service, was rejected.;