SATYENDRA NATH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns charges contained in Memorandum of Charges dtd. 29/5/2023.

(2.) Petitioner joined the service of the Central Industrial Security Force as an Assistant Commandant on 16/9/1991. Petitioner rose to the rank of Deputy Inspector General and superannuated on 30/11/2022. At the time of superannuation of the petitioner, certificates were issued by the competent authority certifying that there was no departmental proceeding pending or contemplated against the petitioner. All retiral benefits of the petitioner were thereafter released.

(3.) On 14/6/2023, as per the petitioner, the impugned Memorandum of Charges dtd. 29/5/2023 has been served on the petitioner. Learned senior counsel for the petitioner, inter alia, contends that the Article of Charge No. I is barred by limitation.