VIKAS TOMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appln. Nos.21730-21731/2020 (Exemption from filing fair copies of dim and hand written annexures and from filing certified copies of annexures)

(2.) The applications are disposed of. W.P. (C) 6041/2020, C.M. Appln. No.21729/2020 (of the petitioners for stay/interim orders)

(3.) The sole petitioner, a Sub-Inspector in the respondents Central Industrial Security Force (CISF), has filed this petition seeking (i) quashing of the charge-sheet dated 27th April, 2020 issued by the respondents CISF to the petitioner on the ground of, the petitioner, while on duty in the night between 17th and 18th January, 2020 at Rajghat Power House, during surprise inspection having been found sitting in the Control Room with the light switched off and which has been suggested to be indicative of the petitioner wanting to sleep, though the petitioner has not been charged with having been found sleeping during the surprise inspection; (ii) impugning the order dated 13th August, 2020 of the respondents CISF, denying copy of the preliminary inquiry report sought by the petitioner; and, (iii) mandamus, directing the respondents CISF to supply the petitioner copies of all the documents sought by the petitioner.