ARVIND MOHANBHAI HADIYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr Hasit Joshi, learned advocate for the petitioner and Mr I.H. Saiyed, learned Additional Solicitor General for the respondents.

(2.) THE brief facts giving rise to the present petition are that the petitioner was appointed as Constable/GD by the Commandant as per Office Order No.7/EII/ 273/GCJ/SSB/91/2404 dated 8th March 1994. He came to be served with the charge sheet for the following charges as per Memorandum dated 31st May 1992:

(3.) SHRI R.S. Kharyal, Coy Commander, GC, SSB, Jamnagar came to be appointed as Enquiry Officer to inquire into the charges levelled against the petitioner. After conclusion of the inquiry, the Inquiry Officer arrived at the following finding on each Article of Charges: