SUB. INSPECTOR GURBACHAN SINGH Vs. UOI

JUDGEMENT

(1.) SHORN of unnecessary details, the factual backdrop leading to the filing of the present petition, is that in the year 1967 the petitioner was enrolled as a Constable in Border Security Force and earned promotions to the rank of Sub -Inspector in course of time. In the year 1981 the petitioner was attached to the BSF Subsidiary Training Centre, Ranidanga, Silliguri (hereinafter referred to as the 'STC Ranidanga ').

(2.) ON June 29, 1987 a charge sheet was served upon the petitioner in which four charges were laid against him as under:

(3.) AT the trial, the prosecution examined twelve witnesses; viz. HC Rahmat Subba PW -1, HC Basudev Bhat PW -2, HC B.B.Chhetri PW -3, Assistant Commandant S.D.Chaudhuri PW -4, Subedar Amrik Singh PW - 5, SI Ajit Kumar PW -6, SI Harbans Singh PW -7, HC Tanu Babu Singh PW -8, Dr.Md.Azimuddin PW -9, Assistant Commandant Anil Kamboj PW -10, Subedar U.P.Rai PW -11 and Deputy Commandant S.S.Chehar PW -12.