RAMESH CHANDER Vs. UNION OF INDIA & ANR.

JUDGEMENT

(1.) After serving BSF for about a quarter of century with unblemished service records and 17 rewards to his credit, dismissal from service was something which was least expected by the petitioner.

(2.) The petitioner has challenged the verdict returned at the SSFC trial conducted against him and the consequent dismissal from service vide order dated June 05, 2012. The petitioner has further sought quashing of the order in appeal whereby while maintaining the dismissal order, in view of his unblemished service record for more than 24 years, he was granted 50% pension with gratuity which would have been admissible to him under the provisions of Rule 41 CCS (Pension) Rules, 1972.

(3.) The petitioner had been charged as under: -