SITA RAM MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was promoted as Head Constable, consequent to his placement on select list dtd. 21/2/2011, by letter dtd. 22/7/2011 issued from the Office of the Principal Chief Security Commissioner 'PCSC' /RPF.

(2.) More than nine years after that order was passed, during which period the petitioner served as Head Constable, the petitioner was issued the following notice dtd. 17/12/2020 by the Office of the PCSC:

(3.) The petitioner responded to the aforesaid notice. Pursuant thereto, the following Memorandum came to be issued by Office of the PCSC on 10/8/2021: