DEEPAK KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is posted as Second-In-Command in the Border Security Force 'BSF', is facing an inquiry, following a charge-sheet issued to the petitioner on 1/4/2020, by the Commandant, 123rd Bn. BSF, to whom the case had been referred by the Director General 'DG', BSF on 19/12/2018.

(2.) By this writ petition, the petitioner essentially seeks quashing of the communication dtd. 19/12/2018 from the DG to the Commandant, BSF and order dtd. 21/9/2021, whereby the Commandant has conveyed the decision of the Additional Director General 'Add. DG', BSF to order Record of Evidence 'ROE', so that evidence could be gathered in respect of the charge against the petitioner.

(3.) Clearly, therefore, what the petitioner seeks is interdiction by this Court, with the inquiry proceedings, at an interlocutory stage.