S. ROHINI RAJA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Deputy Solicitor General of India.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring that the order No. I.X-2/2012-SZ-EC-2 dtd. 23/5/2015 issued by the Additional Director General, South Zone, CRPF, Hyderabad in so far as it relates to the petitioner is illegal, and arbitrary apart from being violative of the principles of natural justice and also the consequential order No. M.II.1/2015-Esst-2-GC AVD dtd. 3/7/2015 and also Order No. I.X.1/2015-Esst-2-GC AVD dtd. 29/3/2016 issued by the DIGP, Group Centre, CRPF, Avadi, Chennai, directing the Petitioner to remit the amount of Rs.60,022.00 are also illegal and arbitrary and set aside the same.

(3.) The Case of the Petitioner in brief, is as follows: