MAHAVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order passed by respondent No.2, Director General of Border Security Force (for short 'BSP'), dismissing the statutory petition filed by the petitioner against his conviction and sentence passed by the Summary Security Force Court (for short 'SSPC') under the Border Security Force Act,1968.

(2.) Brief facts which are necessary to dispose of this petition are recapitulated as under.

(3.) The petitioner was enrolled in the BSF as Constable/Radio Operator on 9/3/1989. Thereafter, he was promoted on 15/9/1990 as Naik/Operator.