VINAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel for the petitioner and Mr. Kh. Samarjit, learned Assistant Solicitor General for the respondents.

(2.) This writ petition has been field by the petitioner seeking to quash the impugned Memorandum dtd. 15/5/2019 and to direct the disciplinary authority to complete the inquiry proceedings within a period of three months, failing which to automatically cancel the Memorandum of Charge dtd. 15/5/2019.

(3.) The case of the petitioner is that while he was working as second in command at 172 Bn CRPF, Gahwa, there was an allegation of involvement in a monetary transaction with one civilian. Rakesh Kumar Gupta, Tendu Leaf Contractor of Daltonganj, Jharkhand, with an intention to earn interest by lending him an amount of Rs.1.00 lakh through his wife on 16/12/2015. For that, he was issued with charge memo on 15/5/2019. Upon receipt of the charge memo, the petitioner submitted his written statement on 21/6/2019 and the inquiry was proceeded by recording the statements of the prosecution witness and defence witness.