VASUDEV PANCHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks quashing of order dtd. 17/10/2018 passed by the Respondents, whereby Petitioner had been dismissed from service by the Respondents. He also seeks quashing of other impugned orders dtd. 4/3/2019 and 23/8/2019, whereby his punishment of 'dismissal from service' had been upheld by the Respondents, and mercy petition against such order had been rejected, respectively.

(2.) Petitioner joined Sashastra Seema Bal (hereinafter referred as the 'SSB') on 4/5/2013 as a Constable. As per the Respondents, Petitioner whilst performing his duties as a Dog Handler had attempted to commit suicide by consuming liquid poison on 28/7/2017 around 2000 hrs.

(3.) On 30/8/2017, a Court of Inquiry was constituted, for the purpose of ascertaining the facts and circumstances, under which liquid poison had been consumed by Petitioner followed by hearing by the Commandant for preparing the Record of Evidence.