INDU SINGH Vs. UOI

JUDGEMENT

(1.) IN the year 2009 the petitioner was working as a Head Constable (Radio Operator) with Central Reserve Police Force (herein after referred to as the "CRPF") and was attached with 1st Signal Battalion.

(2.) ON 30.10.2009 the petitioner was informed that she has been promoted to the post of Assistant Sub-Inspector and that she is required to submit her health card with the department so that further action could be taken and formal orders released pertaining to her promotion.

(3.) TAKING cognizance of both complaints, the Commandant of the Unit directed a preliminary inquiry to be made on both the complaints, which were in the nature of cross complaints. It is apparent that some incident involving the petitioner and SI M.J.Prakash admittedly took place as this was the common substratum of both the complaints, but what was the thing which triggered the incident and what acts were committed by whom required to be enquired into.