RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No.22619/2021 (Exemption)

(2.) The application is disposed of.

(3.) The petitioner was appointed as a Constable/General Duty (GD) with the respondents Sashastra Seema Bal (SSB) on 13th September, 2010. Vide Memorandum dated 1st February, 2019, a vigilance inquiry was initiated against the petitioner regarding his involvement in a recruitment racket. A convening order in respect of a Court of Inquiry was issued on 10th June, 2019 to investigate into the aforesaid conduct of the petitioner. Pursuant to the Court of Inquiry, a Memorandum dated 20th August, 2020 was issued to the petitioner by the office of the Commandant wherein offence under Sections 33 (f) and 43 of the Sashastra Seema Bal, 2007 (SSB Act) was alleged. Subsequently, on 22nd August, 2020, an order for preparation of Abstract of Evidence was issued by the respondents. After the Abstract of Evidence was prepared, a Memorandum dated 31st August, 2020 was issued to the petitioner informing him that a Summary Force Court shall be held against him on charges under Sections 33 (f) and 43 of the SSB Act. The charges levelled against the petitioner in the charge sheet, annexed as Annexure P-9 to the petition, are set out below: