M S DABAS Vs. UOI

JUDGEMENT

(1.) APPOINTED as a constable with Border Security Force in the year 1976 and attached to the 55th Battalion, the petitioner earned a promotion to the rank of Sub.Inspector (Clerk) in the year 1993. Pursuant to secret information received in December 1995 by SI Sunil Kumar who was working in the Vigilance Branch that the petitioner had secured recruitments for 3 persons, namely, Sucha Singh, Sunder Singh and Raj Kumar in BSF in lieu of money received by him, a preliminary enquiry was conducted by SI Sunil Kumar.

(2.) DURING the course of the preliminary enquiry apart from the petitioner, 6 persons named Sunder Singh, Sucha Singh, Raj Kumar, Rajpal, Ct.Rajesh and Nk.Inder Pal Singh were examined.

(3.) SINCE incriminating evidence surfaced implicating the petitioner, the commandant of the battalion to which the petitioner was attached drew up a charge sheet and complying with Rule 45 B of the BSF Rule 1969 directed record of evidence to be prepared. Deputy Commandant Wajid Ali was detailed as the Recording Officer for preparing the Record of Evidence.