ROHTASH SINGH Vs. UOI

JUDGEMENT

(1.) WRIT petitioner challenges the order dated July 30, 1999 holding the petitioner guilty of two of the three charges framed against him and inflicting punishment of dismissal from service. The statutory appeal preferred by the petitioner was rejected vide order dated December 11, 1999. Though the same has not been challenged we treat the same to be challenged in present writ petition.

(2.) THE petitioner was enrolled as a Constable in the BSF and was attached to the 18th Battalion which was, inter -alia, responsible to guard the Border Outpost (BOP) P.J.Nagar at the Indo -Bangladesh border.

(3.) AT the Record of Evidence, eight witnesses were examined by the prosecution viz. Sub.Mange Lal PW -1, HC Satpal Singh PW -2, Ct.Ramesh Chand PW -3, Ct.Surender Kumar PW -4, Asst.Comdt.Sriram Singh PW -5, HC Ashokan B. P6, Ct./Dvr.Suresh Kumar PW -7 and Ct.Anil Kumar PW -8.