BHATTBHAI NATHABHAI BHIL Vs. DIVISIONAL SECURITY COMMISSIONER

JUDGEMENT

(1.) It is urged on behalf of the learned counsel for the petitioner that there is no evidence that the riffle was stolen at the point of time when the petitioner was on duty. On the similar ground, one another guard Shri Shabir Vohra has been considered favourably by the respondent authorities.

(2.) Learned counsel for the Union of India was not in a position to point out that what was the point of theft, and at the point of theft who was the constable guard on duty.

(3.) In that view of the matter, the matter requires reconsideration by the authorities.