REGENT COMPUTRONICS PVT. LTD.

Bidananda Mandal Appellant

V/S

U.O.I. Respondents

Referred Judgements :-

RUSSELL V. DUKE OF NORFOLK [REFERRED TO]
HOUSE OF LORDS IN COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
LIBERTY OIL MILLS VS. UNION OF INDIA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the instant writ application challenging the final order of dismissal passed by his Commandant on 08.08.08.

(2.) The writ petitioner was tried in terms of Section 70 of B.S.F. Act, 1968 in the form of Summary Security Force Court. In terms of Sub-section 2 of the aforesaid Section, the Summary Security Force Court would constitute of Commandant of the petitioner concerned only and none else.

(3.) The proceedings would further be attended through out by two other persons who shall be Officers or Subordinate Officers or one of either and who shall not as such be sworn or affirmed.

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BIDANANDA MANDAL Vs. U.O.I.

Referred Judgements :-

JUDGEMENT

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