S.TALAPATRA,J. - (1.)Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Mr. B. Majumder, learned C.G.C. appearing for the respondents.
(2.)By means of this Writ Petition, the petitioner serving as the Head Constable, has challenged the final order dated 13.01.2014 by the Commandant, 158 Bn. BSF [Annexure P-7 to the Writ Petition] and the order dated 04.09.2014 dismissing the statutory petition filed by the petitioner to the Government of India [Ministry of Home Affairs] for review of the said order dated 13.01.2014 and setting the aside for prejudicial procedure as adopted for its manifest legality.
(3.)The brief fact as relevant to the challenge is that Short Court of Enquiry (SCOI) was ordered by DIG, SHQ, BSF, Gokulnagar and the officers from the different Battalions were detailed to conduct the SCOI. The said Officers from the other Battalions were appointed according to the respondents to remove any impression of bias against the petitioner.
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