Pradeep Kant, Ran Vijai Singh, JJ. - (1.) Heard learned Counsel for the appellants Shri A. K. Chaturvedi and Shri S. K. Srivastava learned Counsel for the respondents.
(2.) The order under appeal is an order dated 27.4.2007 passed by learned Single Judge, by means of which the respondent's writ petition challenging the order passed by the appellate authority confirming the petitioner's dismissal form service and also the revisional order along with the order of punishment have been set aside.
(3.) The respondent was working in the Central Reserve Police Force and while working on the post of Lance Nayak he was subjected to certain departmental proceedings said to have been initiated under Section 11 (1) of the C.R.P.F. Act, 1949. The respondent was awarded punishment of dismissal form service vide order dated 27.1.2001. This order was challenged in appeal but the respondents could not succeed in this department appeal.;