PROMILA DAGAR Vs. UOI

JUDGEMENT

(1.) THE petitioner has challenged orders dated 19. 11. 2004, 24. 4. 2006, 19. 9. 2008 and 16. 12. 2008.

(2.) HOWEVER, learned counsel for the petitioner states that the petitioner presses the writ petition only with respect to the last three orders i. e. the orders dated 24. 4. 2006, 19. 9. 2008 and 16. 12. 2008.

(3.) ALLEGING over payments made to one Matadeen Sharma employed as a cook and one Vishwnath Prasad employed as a washer man under BSF an inquiry was conducted in which various persons, one of whom was the petitioner, were held guilty of negligence. These persons were the ones who had dealt with the payments released to Matadeen and Vishwnath Prasad.