RAKESH RAZDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has challenged letter No.VI-1122/PROVSAW/SCOI/77BN/NBF/99431-37 dtd. 13/1/1999, whereunder displeasure has been awarded to him. Petitioner has also challenged letter No.C-II/ACR/PL/NBF/PA/98/383-85 dtd. 24/7/1998, whereby adverse remarks for the period ending 31/3/1997 have been communicated to him. He has further challenged the order of rejection of his representation filed against the adverse remarks as also the order whereunder it has been conveyed to him that he has been excluded from consideration for promotion to the post of Deputy Commandant.

(2.) As per the case of the petitioner, he was appointed as Assistant Commandant in BSF in the year 1993 and he joined the force as such on 2/7/1993. In the year 1995, petitioner was posed in 77 Bn. of BSF located at Srinagar, where he joined in April, 1996.

(3.) It is further averred in the petition that a Staff Court of Enquiry was ordered by respondent No.3 for enquiring into the circumstances under which 7.62mm SLR supplied to Constable Ranjeet Ekka of "C" Coy 77 Bn BSF along with one magazine filled with rounds of BDR went missing at Leeward Hotel inside Dal Lake on 25/3/1997 and to fix responsibility on the personnel/person for the loss of rifle. An additional Court of Enquiry was again ordered by respondent No.5 into the same incident.