CHANDRAM J M Vs. UNION OF INDIA

JUDGEMENT

(1.) WRIT petitioner is serving in the Border Security Force, a Paramilitary force created under the Border Security Force act (Act No. 47) of 1968 (for short 'the Act' ).

(2.) IT appears he is a constable in the Force and while he was serving at Bangalore the petitioner had been proceeded against by the summary Security Force Court (for short 'ssfc') for unauthorised absence and for committing acts not only unbecoming of the member of the Force, but also for bringing disrepute to the Force which is an offence in terms of Section 40 of the Act.

(3.) SUCH action had been taken as a follow up on the complaint lodged by one Mrs. Manjula. The SSFC found the petitioner guilty of of r S ection 40 of the Act and inflicted the punishment ofx zsmissal from s rvice.