TARAKESHWAR DUBEY Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) The writ petitioner is aggrieved against the impugned order of retirement under Rule 26 of Border Security Force Rules, 1969.

(2.) Mr. Goswami, learned Counsel appearing for the writ petitioner submits that on 24th March, 1999 a show-cause notice was issued and the petitioner was asked to show-cause why suitable action should not be taken against him for violation of the rules under Sections 19(b), 19(a) and 40 of the B.S.F. Act.

(3.) It was submitted that the writ petitioner gave reply to the said show-cause notice and the authorities decided to give the writ petitioner last and final chance and advised him to be more careful in future and to show remarkable improvement, failing which they will be compelled to initiate proceeding against the petitioner for terminating him from service.