BEJOY KUMAR PANDEY @ B.K. PANDEY Vs. UNION OF INDIA
LAWS(CAL)-1986-3-52
HIGH COURT OF CALCUTTA
Decided on March 27,1986

Bejoy Kumar Pandey @ B.K. Pandey Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Sudhir Ranjan Roy, J. - (1.) The petitioner in April, 1968 was appointed as Sub-Inspector of the Railway Protection Force (hereinafter to be referred to as "R.P. F."). In the South Eastern Railway and on successful completion of training was posted as Sub Inspector at Muri Junction Station.
(2.) While he was working as such, the respondent no. 6 issued a memo containing some allegations against him (Annexure A). Thereafter, lie was given a warning letter (Annexure B) by the respondent no 4, the Security Officer. On May 14, 1980 the respondent no.6 made a false diary against the petitioner alleging his absence from duty. Following (his the petitioner's duty was changed.
(3.) While the petitioner was at Purulia he received a threatening letter dated November 13, 1980 from the respondent no. 5 (Annexure E) and on November 18, 1980 he was chugs sheeted by the same respondent (Annexure F). However, the said charge sheet was ultimately dropped.;


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