- (1.) Aggrieved by the issue of a charge memo on March 10, 2011 by the Deputy Inspector General (CR & Vigilance) the petitioner has filed the present writ petition inter alia praying for a writ in the nature of Mandamus commanding the respondents to forthwith rescind and cancel the said charge memo, to dispose of the representations, a writ in the nature of Prohibition prohibiting the respondents from giving any effect or further effect to the said charge memo and for other reliefs.
(2.) The case of the petitioner inter alia is that he is an employee of the Central Reserve Police Force (CRPF, for short) and while working as a Commandant a sum of Rs. 1,40,000/- was allotted by the respondent no. 3 herein on January 22, 2008 for conducting Civic Action Programme 2007-08 (the Programme, for short) with a direction to utilize the said amount before completion of the current financial year and to get the accounts audited by a board of officers.
(3.) According to the petitioner he planned for conducting coaching camp of football, volleyball, martial arts etc. An additional sum of Rs. 32,000/- was allotted to the said battalion for conducting the CRPF Friendship Tournament. After the completion of the programme the accounts were audited and it was found to be in order by the board of the officers. The petitioner alleges that the Deputy Inspector General of Police lodged a complaint with the Inspector General of Police and a Special Audit Team was directed to audit the total proceedings and expenditure of the programme. The Special Audit Team had observed about the confusion on the issue of approval for conducting the tournament. The petitioner has alleged that he was not given an opportunity of being heard. A formal enquiry thereafter was started. The petitioner's grievance is that despite his seeking certain documents at the enquiry as well as the change of the Presiding Officer the same were not acceded to.;