EX CT RAMBIR SINGH Vs. UOI

JUDGEMENT

(1.) PRADEEP NANDRAJOG, J. The Revision filed by the petitioner has been turned down by the Assistant Inspector General/LNR vide order dated 07/08 January 1999 informing that the DG CISF does not have the revisional power.

(2.) WE note that at the relevant time the revisional power was admittedly vested in the Central Government as per sub-section 3 of Section 9 of the CISF Act 1968 which was in force till it was amended by Act No.40 of 1999 with effect from December 29, 1999.

(3.) WE note that the petitioner was misled into filing the Revision Petition by addressing the same to the Director General, CISF because Rule 49 of the CISF Rules 1969 required the Revision Petition to be filed before the Director General, CISF.