Rajiv Joshi, J. - (1.) Heard counsel for the petitioner, Sri Purushottam Maurya, learned Additional Standing Counsel representing the Union of India-respondents.
(2.) Perused the record.
(3.) By this under Art. 226 of the Constitution, petitioner- a constable in Central Industrial Security Force, seeks a writ, order or direction in the nature of certiorari quashing the impugned orders dated 18.6.1999, 911.2000 and 16.5.2001 passed by Commandant, CISF Unit Balco, Korba, Madhya Pradesh, Deputy Inspector General, CISF, Eastern Zone, Patna (Bihar) and Inspector General, CISF Eastern Zone, Patna (Bihar), whereby minor punishment was imposed upon the petitioner by the disciplinary authority vide first order, his appeal was dismissed by enhancing the punishment terminating his services by the appellate authority vide second order and revision was dismissed by the revisional authority vide third and the last order respectively.;