SATNAM SINGH Vs. UOI

JUDGEMENT

(1.) THE petitioner was charged as under :-

(2.) AT the trial held at the Summary Security Force Court, the petitioner was held guilty and the Commandant of the battalion to which the petitioner was attached, considering the past service record of the petitioner levied the penalty of dismissal from service vide order dated 20.3.2009 against which the statutory petition filed by the petitioner was rejected vide order dated 13.11.2009. The petitioner questions the said two orders.

(3.) STATEMENTS of four witnesses were recorded at the stage of Record of Evidence, out of whom only three were examined at the summary trial. The three witnesses are SI Dayanand PW-1, Ct. Harish Singh PW-2 and Insp. Sultan Singh PW-3.