KANTILAL BHANUDAS DUKARE Vs. OFFICIATING COMMANDANT

JUDGEMENT

(1.) The above Petition, filed under Article 226 of the Constitution of India takes exception to the order dated 20-9-2000 passed by the Appellate Authority upholding the order of dismissal passed by the Summary Security Force Court (for brevities sake referred to as "the Summary Court").

(2.) The facts necessary to be cited for adjudication of the above Petition can be stated thus :

(3.) An inquiry was conducted under the provisions of the Border Security Force Act by the Summary Court. Witnesses were examined on behalf of the Department i.e. BSF and after following procedure i.e. by allowing the petitioner to cross examine the said witnesses and after giving opportunity to him to represent against the punishment and ultimately the Summary Court held all the charges as proved against the petitioner and it was held that the petitioner was liable to be dismissed from service.