(1.) Through the medium of the instant petition, the petitioner seeks quashing of Office Memorandum No. E-31014/MACP/IOC (H)/Admn. II/II-2138 dated 13.07.2011 (Annexure-P1) whereby his request made in the representation was rejected by referring to the letter of CISF Head Quarter regarding rejection of the representation. He also seeks quashment of Order dated 18.09.2009 (Annexure P-3) issued by Assistant Commandant, CISF Unit, PGICL, Wagoora (respondent No.4), Communication dated 14.01.2008 (Annexure P-4) issued by respondent No.4 and Final Order dated 06.09.2007 (Annexure P-5) issued by respondent No. 4 by which the punishment of censure was awarded to him.
(2.) The facts as projected in this petition, briefly put, are that the petitioner joined CISF on 27.06.1987 on the post of Constable. After joining the CISF, he completed his training at BSL Bokaro, Bihar and after completion of his training; he was posted at Sri Harikote, Andhra Pradesh. During his long service career, he has performed his duty at various places all over India, i.e., at Hindustan Petroleum Corporation Ltd. Refinery, Visakhapatnam, Parichha, Thermal Power Project, Jhansi, Indian Oil Complex, Shakur Basti, Delhi National Fertilizers Ltd. Nangal (Punjab), Industrial Retraining Institute, Naini, Allahabad, (U.P), Indian Oil Corporation, Panipat (Haryana), PGCIL, Wagoora (J&K), Iron & Steel Plant, Burnpur (West Bengal) and presently he is posted at India Oil Corporation, Haldia, West Bengal. On account of his hard work, utmost devotion, dedication and unblemished service record, there has been no major punishment to his discredit. Because of his excellent performance of duties, the petitioner was awarded with more than 40 Commendations, entries of excellent service and Good Turnout Certificate issued by the DG. He was also awarded with seven days Special Leave with Cash award too.
(3.) It is contended by the petitioner that he was transferred to PGCIL, Wagoora (J&K) on 05.12.2004 and the respondent No.4 joined PGCIL Wagoora somewhere in the year 2007 on the post of Assistant Commandant. It is further submitted that since December 2005 to December, 2006 there was nothing adverse against him and he was performing his duties excellently to the full satisfaction of his superiors.