NIRANJAN SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) HEARD Mr. Bibekananda Nayak, learned counsel for the petitioner and Mr. S.K. Das, learned counsel for the opposite party. The petitioner has filed this application seeking following relief:

(2.) MR . Bibekananda Nayak, learned counsel for the petitioner, in course of hearing, states that he does not want press the relief sought as against Annexures -2, 10, and 16 and only confines his prayer with regard to the order passed in Annexure -13, the show cause notice issued by the authority on 11.1.1999 in exercise of power under Rule 49 -A of the Central Industrial Security Force Rules, 1969.

(3.) MR . S.K. Das, learned counsel for the opposite party strenuously urged that the action has been taken against the petitioner inconsonance with the direction given by the Hon'ble Punjab and Haryana High Court and by virtue of the said direction, the Commandant, CISF unit being the disciplinary authority has issued the show cause. Therefore, this Court should not interfere with the same.