SHOVENDRA JHA Vs. DIRECTOR GENERAL CRPF

JUDGEMENT

(1.) The petition has been filed by the petitioner with the following prayers:-

(2.) In effect, the petitioner is challenging the orders passed by the authorities / respondents pursuant to initiation of disciplinary proceedings against him in terms of the memorandum dated October 10, 2015.

(3.) Concedingly, the petitioner has been imposed with a penalty of compulsory retirement and the said order has also been implemented against him. The learned counsel for the petitioner has drawn our attention to Annexure P-1 which is a letter dated January 10, 2008, to contend that the respondents must comply with the contents of the said letter, more particularly, paragraph 4 thereof. The same has been written by the Commandant, 94 Bn. CRPF Air Field, Dimapur, Nagaland, calling upon the Additional Deputy Inspector General of Police, Group Centre, CRPF, Sindri Dhanbad that as the petitioner has been going through financial troubles and also a departmental enquiry is pending against him, the latter must give special attention to his case and the complete details with regard to his salary be given to him.