HANSA DUTT LOHANI Vs. DG BSF

JUDGEMENT

(1.) Present writ petition has been filed seeking directions to Respondent No.1 and

(2.) to stay the Staff Court of Inquiry ['SCOI'] proceedings by quashing the convening order dtd. 16/11/2021. In the alternative, the Petitioner seeks a stay on the SCOI till the finalisation of the criminal proceedings in the Trial Court. 2.Petitioner, who appears in-person states that the complainant sent an email dtd. 11/10/2021 to the Respondents alleging outraging of her modesty, sexual harassment, rape and voluntarily causing hurt by the Petitioner. He points out that subsequently, a departmental inquiry by way of an SCOI, has been initiated and the petitioner has been summoned by the Inquiry Officer.

(3.) He states that on 5/12/2021, the Petitioner was informed that an FIR dtd. 2/12/2021 has also been lodged against him under Sec. 354 IPC.