KABINDRA KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions and as per the extant rules.

(2.) The application is disposed of.

(3.) This petition challenges the decision dated 12th February, 2020 taken by the LO Gde-I/Commandant for IG BSF, Tripura whereby, the petition filed by the present petitioner for setting aside the sentence of dismissal from service was rejected.