SUB INSPECTOR GURBACHAN SINGH Vs. UOI & ORS

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: <FRM>JUDGEMENT_508_LAWS(DLH)1_2014.html</FRM>

(3.) On July 08, 1982 Inspector General, BSF, West Bengal directed that a General Security Force Court (hereinafter referred to as the 'GFSC') be convened to conduct a trial in respect of the charges framed against the petitioner.