OM DUTTA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to quash the impugned order dtd. 1/5/2017 imposing a punishment of censure on the petitioner.

(2.) Briefly stated case of the petitioner is as follows:

(3.) Respondents 1 to 3 filed affidavit-in-opposition stating that the petitioner was found guilty of making false and baseless allegation against the respondent authorities and consequently, after compliance of the disciplinary proceedings, the competent authority served him the impugned censure order. As such, the impugned order is not liable for interference. It is stated that before the issuing the impugned censure order, the competent authority issued a show cause notice on 29/9/2016 to the petitioner for making false and baseless allegations against Col Vijay Chahar of Headquarters Directorate General Assam Rifles and also violating the laid down channels of correspondence for addressing grievances. Since the reply given to the show cause notice was found unsatisfactory, the impugned censure order dtd. 1/5/2017 was issued to the petitioner by the competent authority after considering the findings of the Court of Inquiry and reply to the show cause notice.