DINESH KUMAR Vs. UOI

JUDGEMENT

(1.) THE petitioner was enrolled as a Constable in BSF in the year 1987.

(2.) IT is the claim of the respondents/department that the petitioner had committed series of misconducts between the period from December 06, 1999 to May 10, 2000, the details of which are as under: -

(3.) ON three occasions, the Commandant heard the petitioner under Rule 45 of the BSF Rules, 1969 in respect of misconducts mentioned above. The details of the hearing of the charge(s) are tabulated as under: -