SATHEESHA R. Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner has prayed for quashing the order dated 22.8.2014 and the Office Memorandum dated 9.12.2014 (Annexures 'W' & 'Z', respectively). By the former order, the Senior Commandant, CISF Unit ISAC Bangalore, refused to interfere with the APAR for the years 2011 and 2012. By the latter order, the petitioner's representation against the APAR for the year 2013 was rejected by the Assistant Commandant/ADM CISF Unit ISAC Bangalore.

(2.) BRIEF facts of the case are that the petitioner was appointed as a constable in the Central Industrial Security Force ('CISF' for short) on the said post on 11.9.1991. At present, he is serving under the Deputy Commandant, Central Industrial Security Force Unit, Master Control Facility, Hassan, Karnataka.

(3.) HEARD the learned Counsel for the petitioner and perused the records submitted by him.