JITEN BORAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the Annexure-7 order dated 31.12.2009, by which pursuant to a departmental proceeding, he has been dismissed from service. The petitioner is also aggrieved by Annexure-9 order dated 15.03.2010 by which his departmental appeal preferred against the said order of dismissal from service has also been rejected.

(2.) The petitioner while was serving as Constable of Field Sector, CISF Unit, OIL, Duliajan, was served with a memorandum of charge sheet dated 31.3.2009 levelling the charge of committing the act of gross misconduct, indiscipline and irresponsible act in that while he was deployed at Dog Squad. The Article of charge was as follows :- "That CISF No. 943400097 Constable Jiten Borah of Field Sector, CISF Unit OIL Duliajan has committed an act of gross misconduct, indiscipline and irresponsible act in that while he was deployed at Dog Squad as a Dog Handler he sent threaten letter to our four Senior Officers for to leave Assam within 01 month, to kill in office and residence by Human Bomb or Car Bomb, to threat Dog Handler to leave Assam or to kill them and for disturbing the activities of ULFA by the CIW personnel which explaining the said facts in the threaling letter."

(3.) In the statement of imputation of misconduct and indiscipline in support of article of charge, it was stated this :-