JOHNNY DKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the petitioner. Also heard Mr. B. Chakraborty, learned CGC for the respondents.

(2.) This petition is filed under Article 226 of the Constitution of India assailing inter-alia, the actions of the respondent authority to initiate de-novo departmental proceedings against the petitioner which has been conveyed by letter dtd. 4/11/2015 (Annexure-F), order dtd. 26/12/2015 (Annexure-G), by which the respondent authority appointed an Enquiry Officer to conduct the said enquiry into the charges developed against the petitioner and the Enquiry Notice dtd. 7/2/2016 (Annexure-A).

(3.) The brief facts of the case is that the petitioner joined the CISF as Constable/GD on 15/1/1994 and accordingly, was discharging his duties.