SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S. Bora, learned counsel for the petitioner. Also heard Ms. A. Gayan, learned CGC appearing for the respondents.

(2.) The bone of contention in this writ petition under Article 226 of the Constitution of India, is the manner, in which, the petitioner has been discharged from his services as a Rifleman/General Duty from the Assam Rifles by the order dtd. 20/10/2018. As per the undisputed records, the petitioner had joined his services as a Rifleman/General Duty on 29/9/2007 in Assam Rifles and during the course of his service, he earned four red ink entries on 6/7/2013, 30/9/2017, 29/1/2018 and 30/5/2018 respectively.

(3.) On 26/6/2018, Col/Officiating DIG of Headquarter 27th Sector Assam Rifle had issued a show cause notice to the petitioner to the following effect: