ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner with the following prayers: "a. by an appropriate writ, order or direction, a writ in nature of certiorari, mandamus or any other suitable writ, be issued and the entire record pertaining to the moral turpitude, past performance and all other connected documents pertained to the case of the petitioner may kindly be summoned and reviewed judiciously. b. by an appropriate writ, order or direction, the respondent No. 1 i.e. M.HA. may kindly be directed to issue an enquiry in the matter to find out the circumstances under which false allegations of moral turpitude without any cogent evidence, past performance not good were raised against petitioner and for causing mental stress and strain and for creating the situation under which petitioner left no choice except to put up his paper for VRS. c. by an appropriate writ, order or direction, the respondent authorities may also kindly be directed to the respondent no. 1 to provide all documents to petitioner and to fix responsibility and initiate action regarding the colourable exercise of power and intentional extraneous considerations by all the respondents/ private respondents resulting into spoiling the career progression of the petitioner having Outstanding/Very Good record and for tarnishing his reputation and character. d. by an appropriate writ, order or direction, the respondent No. 1 i.e. M H.A. be directed to place the copy of inquiry after its completion before Hon'ble court for final decision. e. by an appropriate writ, order or direction, the respondent authorities may also kindly be directed to quash the impugned speaking order dated 10.03.2017 (annexure P-3) and VRS order dated 6/9/17 (annexure P- 4) after the inquiry, if finds injustice has been caused to the petitioner towards permanent absorption in the law directorate which has been rejected in unjust, unfair and illegal manner. f. by an appropriate writ, order or direction, the respondent authorities may further kindly be directed to pay compensation to the tune of Rs 50 lakhs or more, as this Hon'ble Court deems fit in the present case, for assassinating petitioner character, willfully damaged his career, cut short his career resultantly petitioner has to quit his job prematurely and be recovered from the pocket of respondents 4, 6, 7 and other officials responsible for the same, if found injustice has been caused to the petitioner. g. Any other relief, which this Hon'ble Court deems fit in the facts and the circumstances of the case, may also kindly be awarded to the petitioner. h. Costs of the petition may also pleased be awarded in favour of the petitioner."
(2.) It is inter alia claimed in the writ petition that the petitioner was appointed as Assistant Commandant in BSF in the year 1993, the petitioner served in the legal branch of BSF for 17-18 years, the petitioner was sent on deputation to Indo Tibetan Border Police Force as Deputy Judge Advocate General.
(3.) On 20/9/2010 the post of Commandant Law was advertised by BSF on the basis of deputation/absorption/re-employment, the petitioner applied and was selected on deputation and joined Jammu Frontier on 11/4/2011. The petitioner was granted extension on deputation from time to time and it is alleged that in 2014 the case of the petitioner for absorption was rejected.;