(1.) THE petitioner has sought quashing of order dated 27th February, 1998 passed by the SSFC dismissing the petitioner from service on the basis of alleged plea of pleading Guilty and to direct the respondents to reduce the punishment from dismissal to any other punishment as per the provision of the BSF Act.
(2.) BRIEF facts to comprehend the disputes are that the petitioner had joined the Border Security Force as a Constable in August, 1990. Subsequently, he was made to work as a constable driver at 151st Bn SHQ Siliguri. Thereafter, in January, 1998, the petitioner was temporarily attached to the 151 Bn, BSF, Rani Nagar.
(3.) ON 25th February, 1998 a charge sheet was issued charging the petitioner under Section 22-E of the BSF Act for neglecting to obey a general order and under Section 40 of the BSF Act for conduct that is prejudicial to the good order and discipline of the force. The charge sheet dated 25th February, 1998 is reproduced as under:
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