ANIL KUMAR UPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard M.H. Ahmed, the learned Counsel appearing for the petitioner. Mr. B. Chakravarty, the learned CGI appears for the respondents.

(2.) The petitioner is a former Head Constable (Ministerial) in the 15th Battalion of the Sashastra Seema Bal (SSB), Bongaigaon and was charged with violation of good order and discipline, under Section 43 of the Sashastra Seema Bal Act, 2007 (hereinafter referred to as "the SSB Act"), for having entered the Mahila Barrack of the Battalion at around 0015 hours, on the intervening night of 14th - 15th April, 2013. He was charged with in disciplined conduct leading to compromising the security of the occupants of the Mahila Barrack.