PAWAN KUMAR Vs. DIRECTOR GENERAL BSF

JUDGEMENT

(1.) ARGUMENTS were heard in the writ petition on 1.8.2011 when original of annexure R-1 filed along with the counter affidavit was directed to be produced in Court, for the reason it is the case of the petitioner that his signatures thereon have been forged.

(2.) THE original has been produced in Court today and has been marked as Ex.P-1. THE document is at page No.47 of file No.6/2/97-Pet/CLO(D&L)/BSF, containing the statutory petition filed by the petitioner after penalty of dismissal from service was inflicted upon him; and other related documents. Annexure R-1, marked as Ex.P-1 in Court purports to be a letter dated 21.8.1996 under the signatures of the petitioner in which he has sought forgiveness for the wrong committed by him for which he was tried.

(3.) TAKING cognizance of the alleged offence report and after completing hearing of the charge, the Commandant directed Record of Evidence to be prepared.