SUDHANSHU OJHA Vs. DIRECTOR GENERAL CRPF

JUDGEMENT

(1.) Pithily stated, the factual matrix of the above captioned writ petition is that the petitioner was appointed to the post of Assistant Commandant in Central Reserve Police Force on December 01, 1994.

(2.) In the year 1997 the petitioner was posted to the 76th Bn. CRPF and was functioning as the Sector Commander. It is alleged by the respondents that complaints were received against the petitioner that he was actively involved in various illegal and corrupt practices, such as collecting money/extortion from truck drivers of private vehicles when their vehicles passed the Meerapani Check Gate; timber smugglers, hooch peddlers, extorting money from local shopkeepers and civilians who constructed their houses in the Disputed Assam - Nagaland Border (DAB) area.

(3.) In view of the said complaints, Commandant (Staff) Sh.V.P.Rao and DIGP, CRPF Dr.Mahboob Alam were directed to conduct a preliminary/discreet enquiry. The aforesaid officers submitted report(s) prima-facie opining that the complaints were perhaps true.