VEDPAL BOORA Vs. COMMANDANT

JUDGEMENT

(1.) The present writ petition has been filed, seeking for the following relief:

(2.) The petitioner joined as Sub-Inspector/Executive on 05.01.1995, in the Central Industrial Security Force [hereinafter referred to as CISF]. He was promoted as Inspector/Executive on 21.07.2008. On 15.05.2009, he was transferred to DAE., Kalpakkam, Tamil Nadu. While working at Kalpakkam, he was allotted with Hero Honda Motor cycle for discharging his official duty. He was also alloted residential quarters.

(3.) On 08.08.2010, the Hero Honda Motor cycle which was given to him by the Establishment, was found stolen, which according to the petitioner, while it was parked near office of the Establishment. The petitioner lodged a police complaint for loss of the two wheeler. In the complaint, the petitioner had also named his two superiors, viz., S.P.Khilare, Assistant Commandant and Kunwar Singh, as he suspected them since on 17.02010, one S.P.Khilare, Assistant Commandant of CISF abused a lady constable by name Babitha. Since the petitioner was a witness to it during physical exercise classes, he gave a statement to that effect. Therefore, he was brought under pressure by the Assistant Commandant to withdraw his statement, failing which, he would face consequences.