SURENDER KUMAR Vs. UOI

JUDGEMENT

(1.) YET another case of loose and laconic pleadings.

(2.) EMPLOYED under BSF as a Constable, it was reported to the Commandant, that under the influence of alcohol the petitioner assaulted his superior officer HC Sunil Kumar Jha on 6.6.2007 at around 9:30 hours. It was also reported in the office report that when medically examined at the Samudaya Swasthaya Kendra at 11:40 hours, the petitioner was found having consumed alcohol but was not under its influence.

(3.) CONSIDERING the Record of Evidence the Commandant directed petitioner's trial at a Summary Security Force Court.