PADAM KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The challenge in this writ petition is to the communication dated June 03, 2016 from Senior Administrative Officer on behalf of Director General, Border Road Organization to the Chief Engineer (HQ), Brahamank whereby, the Chief Engineer was directed to forward charge sheets along with list of documents with regard to certain officers including the petitioner herein. It may be noted here, the said communication was not addressed to the petitioner.

(2.) The case set up by the petitioner is that he was promoted as Superintending Engineer in Border Road Organization-respondent No.3 in December, 2005. Between November 2007 and July 2010, he was posted as Commander, 44 Border Roads Task Force at Along in Arunachal Pradesh; at project Brahamank in East Siang district of Arunachal Pradesh in the rank of Superintending Engineer and Director, Works and Budget, where he continues as on date.

(3.) It is his case that on February 26, 2015, he received a summon for attending Court of Inquiry, which was convened to enquire into alleged deficiency of Hume Pipes in the year 2008-2009. It is also his case that the summon was later amended to report for Court of Inquiry in July, 2015.