A. MURALI KRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is utterly baseless and a complete waste of time by a recalcitrant erstwhile Border Security Force (BSF) employee. What is worse is the attempt on the appellant's part to mislead the court.

(2.) The appellant has been dismissed from service after being found guilty on all four charges levelled against him. The writ petition was made out in such a manner that the papers pertaining to the first set of charges were appended to the writ petition, but the other papers were not. The impression that was sought to be given in the writ petition was that the writ petitioner admitted his guilt in respect of the two minor charges but there may not have been adjudication on the two major charges.

(3.) However, what is undeniable is that upon the writ petitioner being found guilty on admission on all four charges and being dismissed from service, he preferred a departmental appeal which was dealt with by an order dated May 11, 2017. A copy of the order is appended to the writ petition. Paragraph 2 of the appellate order, in so far as it summarizes the facts, is set out: