COMDT ATUL KUMAR SINGH Vs. UOI

JUDGEMENT

(1.) PETITIONER Atul Kumar Singh was enrolled as an Assistant Commandant with Border Security Force (herein after referred to as the "BSF") and was promoted to the post of Commandant in the year 2002. In the year 2005 he was attached with the 18th Bn. BSF which was deployed at Paniasagar sector, which we are informed is in the State of Tripura.

(2.) IN the year 2006 allegations were leveled against the petitioner that he had misappropriated the properties belonging to the government and regiment institution. IN view of the seriousness of the allegations leveled against the petitioner, the Offence Report was taken cognizance of and Record of Evidence was directed to be prepared and considering the same a Security Force Court was convened and an indictment was laid. It was so done under cover of a charge sheet dated 07.09.2006 in which two charges were laid against the petitioner as under:-

(3.) G.Panmei PW-1, DC/MT of SHQ BSF Teliamura deposed that on 17.11.2004 one Narender Pratap Singh, the son of the petitioner purchased one condemned Maruti Gypsy bearing registration No.TR- 01-664 at an auction of condemned vehicles of Teliamura sector and its units. The bidders were not allowed to carry out the minute technical/mechanical of the vehicles before the start of the auction.