R T PARAMHANS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking to quash the impugned orders dated 15 th May, 2012 and 26 th June, 2012.

(2.) The facts of the case are that the petitioner joined the CRPF on 4 th July, 1989 as an Asstt. Comdt. And is holding the post of Commandant w.e.f. 24 th May, 2005 and posted at GC, CRPF Nagpur since 22 nd July, 2010. While he was posted in 47 Bn., CRPF in 2007 a departmental inquiry was ordered against him under Rule 14 of CCS (CCA) Rules, 1965.

(3.) Vide Presidential Memorandum No.D.IX-23/2007-CRC dated 22 nd January, 2008 issued by the respondents, a departmental enquiry is initiated against the petitioner, a Commandant in the Central Reserve Police Force on the following charges:-