LEELAVATHY M N Vs. SPECIAL PROTECTION GROUP

JUDGEMENT

(1.) The petitioner's case is that the petitioner who was originally in CRPF on 10.8.84 joined Special Protection Group (hereinafter referred to as 'SPG') on 10.8.1994 by virtue of the induction letter dated 12.7.94. The petitioner was thereafter posted at the Prime Minister's residence on 3.5.1995. The petitioner has pleaded that while in S.P.G. she was promoted from S.A. to the rank of Naik and on 22.5.1995 the petitioner shifted her accommodation outside the S.P.G. Campus to reside with her family.

(2.) This petition challenges the Repatriation Order dated 7.4.1999, repatriating the petitioner from S.P.G. to her parent organization/C.R.P.F. On 28.4.1999, this Court has stayed the Order dated 7.4.1999 and on 10th May, 1999, the interim Order dated 28.4.1999 was modified and it was directed that the petitioner need not be posted at the Prime Minister's residence.

(3.) The petitioner has pleaded that she has an unblemished service record and the order dated 7.4.1999 passed was without any legal basis and neither any charge sheet was issued nor any opportunity was given to her to show cause and is, therefore, illegal, arbitrary and void. The petitioner has further pleaded in her writ petition that she had a totally innocuous social interaction with two Afghan students in the neighbourhood which may be the basis for the impugned action against her.