AJIT KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed with the following prayers:-

(2.) The petitioner in this petition seeks quashing of order of May, 2025 whereby the Internal Complaint Committee ("ICC") was reconstituted; the quashing of the findings and opinion of the ICC dtd. 26/5/2025; the remarks of the IG, Ftr HQ, BSF, Punjab vide letter dtd. 26/5/2025; the order of convening Record of Evidence ("RoE") dtd. 30/7/2025 and charge-sheet dtd. 12/1/2026. The petitioner also seeks setting aside of order dtd. 12/1/2026 which was for convening the General Security Force Court ("GSFC") against the petitioner along with the findings and the sentence passed therein. The petitioner has also sought reconstitution of the ICC in terms of Sec. 4 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 ("POSH Act") for holding a fresh enquiry.

(3.) Mr. Arjun Pawar, learned counsel appearing on behalf of the petitioner stated that the petitioner was recruited as a Sub-Inspector (GD) on 29/7/2013 and upon completing his training, he was posted to 58th Battalion where he remained posted apart from his tenure as Instructor in TC&S Hazari Bagh from 2018 to 2023. It was in November, 2023 that the petitioner was posted back to the 58th Battalion, which was located in Madhopur, Pathankot, Punjab. Mr. Pawar has stated that the petitioner has a good record in terms of professionalism and discipline, which can be seen from the service record.