DEEPAK CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.24512/2021 (for permission to file uncertified, dim & un-typed Hindi annexures)

(2.) The application is disposed of.

(3.) The present petition has been filed by the petitioner, an Ex-Constable in respondent Border Security Force (BSF) impugning the dismissal order dated 22nd January, 2021 of the Commandant, BSF dismissing the petitioner from service with effect from 22nd January, 2021 pursuant to finding of the Summary Security Force Court (SSFC) of the petitioner being guilty of offences under Section 19(a) of the Border Security Force Act, 1968 (BSF Act).