RAJENDRA SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Allowed, subject to just exception and as per extant rules.

(2.) The application is disposed of.

(3.) The petitioner, a constable in the respondents Railway Protection Force (RPF), has filed this petition impugning the chargesheet dated 22nd June, 2020 issued by the Assistant Security Commissioner (ASC), RPF Nizamuddin, Delhi as well as the order dated 4th January, 2019 of the ASC, RPF, Headquarter, Delhi (East) in pursuance to which the chargesheet dated 22nd June, 2020 has been issued.