ANURAG SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking following reliefs:

(2.) Learned counsel on behalf of the petitioner submits that the Paragraph 7 of the Show-Cause Notice dtd. 6/2/2023 mentions that the copy of the Court of Inquiry is enclosed, however, the same has not been received by the petitioner.

(3.) Learned counsel, appearing on advance notice for respondents on instructions from Mr. M.R. Panda, Second-in-Command (Confidential), Border Security Force, submits that the copy of the Court of Inquiry shall be furnished to the petitioner within one week from today.