R B SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition, the petitioner impugns the legality and validity of the order dated 9-9-2008 (Annexure - P/6) passed by the respondent No.2 whereby and whereunder de novo enquiry against the petitioner was ordered.

(2.) THE facts, in nutshell, as projected by the petitioner, are that initially the petitioner was appointed as Constable in Central Industrial Security Force (for short "CISF") on 10-9-1993. THEreafter, he was sent for training in the Regular Training Centre, CISF Unit, Badwa. On 27-4-1994 the petitioner was posted at CISF, Unit Goa and thereafter, from July, 1998 to 30-7- 2004 the petitioner was posted at Reserve Battalion, Badwa. Subsequently, by order dated 11-8- 2004 the petitioner was transferred from Badwa to CISF Unit BSP, Bhilai.

(3.) I have heard the learned counsel appearing for the parties, perused the pleadings and the documents appended thereto.