KARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No. 20013/2021 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner, appointed as a Constable in the respondent Border Security Force (BSF) on 5th January, 2001, has filed this petition impugning the order dated 20th June, 2019 of the Inspector General of BSF of dismissal of the statutory petition under Section 117 of the BSF Act, 1968 (BSF Act), preferred by the petitioner against the order dated 9th January, 2019 of the Summary Security Force Court holding the petitioner guilty of the charges of (i) assaulting a superior officer, (ii) insubordination, and (iii) being intoxicated on duty and imposing the punishment under Sections 20 and 26 of the BSF Act on the petitioner of dismissal from service.