HAZER BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application has been filed, inter alia, challenging the order dtd. 23/10/2003 issued by the Director General, Border Security Force (in short, BSF).

(2.) It is the petitioner's case that the petitioner was appointed as a Constable in the BSF in 84-Battalion in the year 1981. In course of his employment he was transferred and posted at several places and he worked as per direction of the higher authorities.

(3.) In the year 1992, the petitioner was transferred and posted at 12-Battalion, Simanagar, Nadia. While working as Naik at Simanagar, he claims to have been falsely implicated in a case initiated on 8/7/1993, on the basis of a complaint made by one Gorak Nath Prosad before the Deputy Inspector General, B.S.F., Calcutta, alleging therein that on 29/9/1992, the petitioner had outraged the modesty of his minor daughter.