PRAVIN BATANIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayers:

(2.) The facts as noted from the present petition are that, the petitioner was a Constable in Border Security Force (BSF) and has challenged his dismissal from service vide the impugned order dtd. 30/11/2020 under Sec. 11 of the Border Security Force Act, 1968 (the Act) read with Rule 177 of the Border Security Force Rules, 1969 (the Rules) and Rule 22(1)(b) of the Rules.

(3.) The petitioner while he was posted at Samba, Jammu and Kashmir in 2018, received a friend request from a girl named Krishna on his social media. As per the petition, she claimed to be a native of Chandigarh and is residing in Dubai for studies. As per the petitioner, the girl initiated the contact primarily through Facebook and messenger and solicited his pictures in uniform and enquired about his place of posting which as per the petitioner was never disclosed.