P B BANSAL Vs. UOI

JUDGEMENT

(1.) THE petitioner was enrolled with the Border Security Force on 27.06.1966. He was promoted to the rank of Subedar Major (Hindi Translator) in November 1989 and was posted at the Headquarters of BSF at New Delhi.

(2.) A complaint of petitioner receiving illegal gratification to manage transfer-postings was received and taking cognizance of the offence report the Commandant drew up a Charge Sheet dated 2.11.1992 alleging the following charges:-

(3.) THE General Security Force Court returned a verdict of guilty qua the first and fifth charge and exonerated the petitioner of the other three i.e. the second, third and the fourth charge. THE penalty of forfeiture of 5 years service for purposes of pension and severe reprimand was inflicted upon the petitioner.