YATENDRA SINGH JAFA Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGE by Shri Y.S. Jafa, the applicant in this O.A., is directed against Ministry of Home Affair Order No. 16013/27/93-IPS-II dated 23/24.1.2001 where under he has been dismissed from service with immediate effect, in terms of Article 311(2) (c) of the Constitution of India, without holding any inquiry.

(2.) Mr. G.D. Gupta, Sr. Advocate along with Mr. V.K. Rao for M/s Sikri and Co. represented the applicant while Mr. K.K. Sood, Additional Solicitor General along with Mr. A.K. Bhardwaj and Mr. Neeraj Jain appeared for respondent Nos. 1 and 2 -- Union of India -- Mr. Nitin Tambwekar learned Counsel was present on behalf of respondent No. 3 -- State of Maharashtra. Written submissions were also filed by both the applicant and the respondents.

(3.) HE had been awarded Indian Police Medal for meritorious service in 1986. The applicant had throughout an outstanding career and had been entrusted with special tasks connected with anti-terrorists operations and internal security, wherein he had acquitted himself creditably at considerable risk to his personal security. His performance in the Organisation had also been duly appreciated by the Administration from time to time.