JASVIR SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner's case in a nutshell is that:

(2.) MR . P.K. Roy Choudhury, learned counsel appeared for and on behalf of the petitioner and contended that, the petitioner was initially send to civil imprisonment and subsequently, he was dismissed from service without any enquiry. The learned counsel further contended that, as per Assam Rifles Act, 1941 Section 7 (t) speaks as follows:

(3.) AFTER hearing the submissions advanced by the learned counsel for the parties, now, I looked back to the file and go through the Annexure -C Page 20 of the writ petition under the heading "Crime Report". On perusal of the said Annexure -C it appears that the only offence committed by the petitioner is that, he went to the residence of his superior officer, Major Raja Sharma without authority. For easy reference the contents of the offence noted in the Annexure -C is reproduced herein as under: