CONSTABLE BASAVARAJ Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) THE Petitioner, who is dismissed Border Security Force (BSF) Constable, has challenged the order of dismissal dated 7. 10. 2001 issued by the Respondent No. 2/ the Commandant of BSF (Annexure-A) dismissing the Petitioner from service on the ground that he was found guilty of charge under Section 20 (a) of the Border Security Force Act, 1968 (in short, 'the Act' ).

(2.) THE Petitioner has prayed for the following reliefs: (a) to quash the order of dismissal dated 7. 10. 2001 bearing No. Estt/ssfc-BR/63 bn/2001/7726-34 made against the Petitioner;

(3.) THE Petitioner is represented by Sri. Jayakumar S. Patil, learned Senior Counsel along with sri Chandrashekhar P. Patil. The Respondents are represented by Mrs. R. Rajalakshmi for Sri. Vishwanath Shendge, learned Addl. Central Government Standing Counsel.