The High Court of Delhi has issued a notice to the Ministry of Home Affairs (MHA) on a petition against the running of the Central Indian Police Service Association (CIPSA).
The Court has directed the MHA to file an affidavit as to what action has been taken against the functioning of CIPSA.
The Court issued the notice while hearing a plea seeking direction to immediately disband the said "illegal association", freeze their bank accounts, register an FIR against the office bearers & their members as well as initiate departmental inquiries against such officers who are part of the said organization in violation of the Police Forces (Restriction of Rights) Act, 1966 as well as All India Service Rules.
The petition said that the various members of this association are officers of the Police forces, Central Bureau of Investigation (CBI), paramilitary forces, National Investigation Agency & the Intelligence Bureau (IB).
A single-Judge bench of Justice Prathiba M Singh, in an order passed on March 3, had sought the response of the MHA along with CBI, CISF, CRPF, ITBP & others & slated the matter for May 20 for further hearing in the matter.
29 petitioners in the matters who knocked the doors are themselves serving & retired officers in various paramilitary forces. Advocate Ankur Chhibber appeared for the petitioner & submitted that they have repeatedly made representations to the MHA to take action against the said association. However, no action has been taken, the petitioner submitted.
The HC noted the reference made in a CIC order dated Jan 7, 2021, that the MHA has taken a specific position that this association is not a recognised association.
The plea said that on the representation of one the petitioner, CIC communicated that "MHA has not recognised or approved Central IPS Association (CIPSA), hence, Police-I Division, Ministry of Home Affairs has no comments to offer in the matter."
The petitioner, through this plea, has prayed for quashing the order dated Jan 7, 2021.
The petitioner has alleged that the respondents (despite admitting that the MHA has not recognised or approved the Central IPS association) has not taken any action against the erring officers & has simply disposed of the representation by stating that the ministry has no comments to offer in the matter.
The petitioners have prayed for the court's direction, directing the respondents to immediately disband the said illegal association, freeze their bank accounts, register an FIR against the office bearers & their members as well as initiate departmental inquiries against such officers who are part of the said organization in violation of the Police Forces (Restriction of Rights) Act, 1966 as well as All India Service Rules.
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