EX-CONSTABLE S. JAGAOEESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns order of discharge dtd. 6/7/2001 contending that the same was passed without jurisdiction.

(2.) Petitioner was enrolled in Border Security Force in the year 1990. Petitioner was granted leave till 23/3/2001, however, petitioner failed to report for duty after expiry of the leave and show cause notice dtd. 2/6/2001 was issued.

(3.) Since no reply was received to the show cause notice, the dismissal order dtd. 6/7/2001 was passed.