MUKESH KUMAR SHARMA Vs. UOI

JUDGEMENT

(1.) EXERCISING power conferred by Rule 22 read with Rule 177 of the BSF Rules and Section 11 (2) of the BSF Act, after serving a show cause notice upon the petitioner, his services were terminated.

(2.) ON the subject whether such administrative termination was recognized by law, as per decision dated March 21, 2006 dismissing WP(C) 6577/2002 Ct.Akhilesh Kumar v.D.G.BSF & Ors. it was observed by a Division Bench of this Court as under:-

(3.) AS regards the instant writ petitioner the record would reveal that he joined service as a temporary Constable on October 15, 1984 and was confirmed w.e.f. October 16, 1986.