RAVICHANDRAN B.R. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India questioning the legality and validity of the charge-sheet containing four different charges for committing offence of slapping and punching to his subordinate jawans subject to BSF Acts and Rules.

(2.) Heard Mr. Samrat Kar Bhowmik, learned counsel appearing for the petitioner as well as Mr. Bidyut Majumder, learned CGC appearing for the Union of India and other respondents.

(3.) The petitioner is the Chief Medical Officer(CMO) under the Border Security Force(BSF) and subject to the Border Security Force Act, 1968 and Rules, 1969. In course of his service under 130 Bn. BSF he has been faced with a charge-sheet(Annexure-7 to the writ petition) consisting of four different offences of simple hurt alleged to have been committed on four different persons altogether on four different times and places on four different context.