EX CONSTABLE MANJUNATH Vs. U O I

JUDGEMENT

(1.) AFTER serving a charge sheet and bringing the petitioner before the Summary security Force Court a finding of guilt has been returned on the evidence led notwithstanding that the appellant pleaded guilty to the charge. In view of the finding of the Summary Security Force Court the Disciplinary Authority has inflicted the punishment of dismissal from service. The statutory appeal filed by the petitioner has been dismissed vide order dated - Jan 2009.

(2.) BRIEFLY stated relevant facts are that the petitioner along with a constable Sibishan were detailed for duty at Naka Point No. 2 in the area of sodepur Bop. At 7:25 PM the petitioner used the SLR Butt No. 271 of Constable sibishan and attempted a suicide.

(3.) THE petitioner was evacuated to the Government hospital and therefrom to a super specialty hospital at Kolkata.