LAWS(DLH)-2013-11-320

SANTOSH KUMAR Vs. UNION OF INDIA

Decided On November 06, 2013
SANTOSH KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By way of the instant writ petition the petitioner is seeking parity with the punishment which was imposed upon him with the punishment which was imposed on Ct. Ct.Sapan Singh, Ct.Shahbad Khan, Ct.Ram Swaroop and Ct.Lakhvir Kumar who were charged with identical charges in proceedings which were conducted against them as well other CISF personnel totalling fourteen.

(2.) Before us the factual matrix is not disputed so far as this ground of challenge is concerned. It is also pointed out by the parties that apart from the petitioner, two other personnel namely one H.Ct.Gurnam Singh and Ct.Parvez Ahmed were also similarly charged as the petitioner for the same incident. A challenge was laid by H.Ct.Gurnam Singh by way of W.P.(C) no.5519/2011 and by Ct.Parvez Ahmed who filed W.P.(C) 5502/2011 to the punishment imposed on them. The petitioner has placed before us order dated 23rd August, 2011 of this court accepting the challenge by H.Ct.Gurnam Singh and Ct.Parvez Ahmed.

(3.) For the sake of convenience, we may note the factual matrix and the directions made by the court in the order dated 23rd August, 2011, the relevant extract whereof is reproduced as follows: