Union of India in the instant appeal has challenged the judgment and order passed by the Division Bench of the High Court of Delhi substituting the penalty of removal from ... service inflicted on the respondent after holding disciplinary inquiry as provided under Rule of The Central Reserve Police Force Rules hereinafter being referred to as the Rules with confinement of respondent from p m to p m in quarter guard jail without noticing the mandate of the nature of punishments indicated under Section of The Central Reserve Police Force Act hereinafter being referred to as the Act

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