DHARAMBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) WRIT petitioner challenges the order dated May 14, 2000, holding the petitioner guilty of the charges framed against him and inflicting punishment of dismissal from service. Statutory appeal and thereafter the revision filed were rejected vide orders dated February 06, 2002 and May 21, 2002 respectively. The same have also been challenged.

(2.) THE petitioner was enrolled as a Lance Naik in the BSF and was attached to the 192nd Battalion. On February 19, 2000 the petitioner was detailed at Naka Point No.1, near BOP Gadra.

(3.) AT the Record of Evidence, five witnesses were examined by the prosecution viz. Ct.Ahibaran Singh PW -1, Ct.Rajesh Sharma PW -2, SI Vivek Dhiman PW -3, Sh.Dukhia Marki Munda PW -4 and Sh.Kiran Chandra Biswas PW -5.