SATNARAIN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is impugning the order dated March 28, 2013 passed by the Disciplinary Authority imposing the penalty of dismissal from service as well the order dated May 16, 2014 whereby the statutory petition filed by the petitioner was rejected.

(2.) THE petitioner Satnarain was enrolled in BSF as Constable on January 20, 2008 and posted in 52 Battalion, BSF on January 06, 2009. During February 2011 the petitioner was deployed at Indo -Bangladesh Border at BOP Rajanagar of 'A' Coy of 52 Battalion BSF when certain cases against unit personnel were noticed that they were indulged in crossing of cattle herds through smugglers. Vigilance Inquiry revealed deposit of Rs. 68500/ - between February 17, 2011 to February 21, 2011 from SBI, Sagarpara Branch and SBI, Khagra Branch, West Bengal i.e. from the place the petitioner was deployed at that time, to saving account No.30026832947, SBI Mundka, Delhi (Code No.6814).

(3.) THE petitioner Ex -Constable Satnarain Singh of 52 Battalion BSF was attached with 91 Battalion BSF vide order No.Pers./31 -E/Disc/52 Bn/2011/1452 -60 dated March 17, 2011 on disciplinary grounds.