JEEVAN SINGH BATHYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, appointed as a Constable with the respondents Border Security Force (BSF) on 7th April, 2011, has filed this petition impugning the sentence dated 5th December, 2019 of dismissal from service, imposed by the Summary Security Force Court (SSFC), and countersigned by Deputy Inspector General (DIG), S.H.Q., Kolkata on 8th January, 2020 as well as the order dated 29th October, 2020 in the statutory petition/ appeal preferred by the petitioner and seeks reinstatement in service, with all consequential benefits.

(2.) The petitioner was chargesheeted by the SSFC on the following charge:

(3.) The SSFC found the petitioner guilty of the charge and punished the petitioner with the sentence of dismissal from service.