BIRENDER KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Writ Petition has been directed by the petitioner, Birender Kumar Sharma, for issuance of a writ in the nature of certiorari for quashing the order dated 23.1.1999, Annexure P-7 and order dated 7.6.1999, Annexure P-8 vide which the D.I.G. (H.P.), I.T.B.P., respondent No. 3, dismissed his appeal and respondent No. 4 had illegally and arbitrarily ordered forfeiture of his five years without any reason.

(2.) Briefly stated, the facts are that the petitioner joined as a Constable in I.T.B.P. Force in the year 1990 and in the year 1993, he was selected as Head Constable General Duty. He was transferred from 21st Battalion Leh to 9th of I.T.B.P. Ramgarh, District Panchkula in the year 1995. Since then, he was working there.

(3.) The petitioner along with one Constable Naresh Kumar was nominated to undergo V.I.P. Security Course in December 1997 which they successfully completed. Thereafter, they were selected to undergo V.I.P. Security Course at N.S.G., Manesar, Gurgaon from 5.1.1998 to 31.1.1998.