MURARI KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed challenging the order dtd. 21/6/2021 passed by the Summary Security Force Court ('SSFC', for short) dismissing the petitioner from service. The prayer of the petitioner in this writ petition is as under:-

(2.) The facts as noted from the writ petition are that the petitioner enrolled in Border Security Force ('BSF', for short) as Constable on 31/3/2008. During his service, he was awarded commendation certificate for operational achievement in Anti Naxal Operations. In September 2016, the petitioner completed CI-CDO Course (Counter Insurgency-Commando) training in Hazaribagh, Jharkhand.

(3.) On 29/4/2021, the petitioner had accidently fired 01 (one) round of 5.56 mm from INSAS rifle/his personal weapon without any provocation. On the same day, the Commandant BSF passed the order appointing Rakesh Kumar Paliwal, DC, Adjutant ('Adjt', for short) to record evidence and submit the report by 6/5/2021.