SANJAY KUMAR SINGH Vs. UOI

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) The petitioner had been working as Constable in the Border Security Force since 1990. On 10th February, 2002 a note of caution was issued against the petitioner under the caption "advice" mentioned that the petitioner under the false pretext of shortage of money has not proceeded to Takanpura and continued in Command Head Quarter. It has also been mentioned that upon falsely pretending of problems at his house the petitioner got sanctioned 10 days casual leave and it was treated as breaking the chain of command. This advice was ordered to be kept in the company's record. On 18th November, 2002 the petitioner was served with a charge sheet for a trial on 20th November, 2002.

(3.) The petitioner was charged with the following offence:-