KUMAR CHANDRA VIKRAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Rupak Kumar, learned counsel for the petitioner and Mr.Rakesh Kumar, learned counsel appearing for the Union of India.

(2.) The present writ application has been filed for quashing the order No.3239 dtd. 29/3/2016 (Annexure-1)issued under the signature of respondent No.4 by which the penalty of censure has been inflicted upon the petitioner. Further a writ in the nature of mandamus directing the respondents to grant consequential benefits to the petitioner consequent upon quashing the order No.3239 dtd. 29/3/2016 (Annexure-1).

(3.) Learned counsel for the petitioner submits that when the petitioner was posted in Sashastra Seema Bal (hereinafter referred as SSB) petitioner was served a charge memo in respect of three charges vide letter no.1/FTRL/GE/10(84)/15667 dtd. 12/7/2011 under Sec. 43 of SSB Act 2007 concerning selling his car A star VXI Maruti bearing Registration No.BR-06R 8496 to SI Anurag Singh and purchasing TATA Indigo CS GLX bearing Registration No BR-06-V-0865. Learned counsel for the petitioner further submits that the order of severe reprimand under Sec. 58(1) (b) of S.S.B Act 2007 came to be issued over the signature of Inspector General, S.S.B in pursuance of charge memo dtd. 12/7/2011 vide order 27420 dtd. 12/12/2012 and order No.27504 dtd. 13/12/2012.