SRI PANKAJ KUMAR Vs. UNION OF INDIA, REPRESENTED BY THE SECRETARY, THE UNION PUBLIC SERVICE COMMISSION, REPRESENTED BY THE SECRETARY AND DIRECTOR GENERAL, CRPF

JUDGEMENT

(1.) BOTH the interim prayers are taken up for hearing and disposal. Heard learned counsel, Mr. Somik Deb for the petitioner -applicant and learned Asstt. Solicitor General, Mr. P.K. Biswas, assisted by learned counsel Mr. A. Roy, for the respondent -O.Ps.

(2.) THE petitioner filed the connected writ petition inter alia praying for setting aside/quashing the disagreement note dated 21.11.2012 (Annexure P/6 to the writ petition) and order of punishment dated 20.11.2013 (Annexure P/8 to the writ petition), passed by one Vivek Vaid, DIG (CR & VIG), whereunder the report submitted by the complaint committee has not been agreed by the DIG as a disciplinary authority and proposed for taking action against the petitioner and consequently passed the order of punishment.

(3.) CHALLENGING the said disagreement note of DIG and consequent punishment order, the writ petition is filed along with a separate application praying for stay of that disagreement note dated 21.11.2012 and punishment order dated 20.11.2013 which has been registered as CM Appl. No. 446 of 2013 and while it was taken up before this Court on 23.12.2013, an interim order was passed stipulating that learned ASG, Mr. P.K. Biswas assured the Court that no further action will be taken against the petitioner except what has already been taken till the returnable date.