UNION OF INDIA Vs. DINESH KUMAR

JUDGEMENT

(1.) This judgment will dispose of 62 Civil Appeals mentioned above.

(2.) We had, by earlier orders, directed the remand of all these matters to the High Court and now we proceed to give reasons in support of our orders.

(3.) All these appeals have been filed by the Union of India. The main contesting respondents in all these appeals are the members of the Border Security Force. The respondents in all the matters succeeded before the High Court, which took the view that the orders passed against them by the Summary Security Force Court (hereinafter referred to as ' SSFC' for short) and the appellate authority were bad and illegal, as there were no reasons given by any of these authorities.