DHIRENDRA KUMAR SINGH Vs. UOI

JUDGEMENT

(1.) VIDE order dated 14.11.2007 the Disciplinary Authority i.e. the Commandant of the Unit, after petitioners trial at a Summary Security Force Court inflicted the penalty of dismissal from service and the appeal filed has been turned down vide order dated 14.12.2007; both orders being under challenge.

(2.) ON receipt of a complaint that on 18.10.2006 having quarreled with HC K.S.Pandian when HC K.T.Bezgamwar was required to intervene and report the matter to the Coy.Commander, petitioner assaulted HC K.S.Pandian and caused an injury to HC K.T.Bezgamwar, the officiating commandant i.e. the Deputy Commandant of the Unit held proceedings under Rule 45 of the BSF Rules 1969 and finding a case for recording evidence, drew up a charge as under:-

(3.) 7 witnesses were examined at the Record of Evidence; being HC K.S.Pandian, HC K.T.Bezgamwar, Ct.Bangan Gouda, HC Vijay Singh, Assistant Commandant Ranjit Singh, Dr.Jagdev Singh CMO and SI R.K.Sharma and suffice would it be to note that Dr.Jagdev Singh deposed having examined the petitioner on 4.7.2006 at about 21:25 hours and having found petitioner under influence of alcohol.