DEEP SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By way of this writ petition, the petitioner has prayed for the following reliefs:

(2.) Brief facts necessary for adjudication of the present case are that the petitioner was initially appointed as Constable in Border Security Force (BSF) on 09.05.1989. Vide order dated 2nd June, 1999 (Annexure P-1), pursuant to a Summary Security Force Court trial, for an offence committed under Section 40 of the BSF Act, the petitioner was awarded the sentence of dismissal from service after he was found guilty of the charge alleged against him. The allegation against the petitioner was that while being posted at BOP Mora Ghatti in West Bengal in May, 1999, he had permitted three civilians to cross the border alongwith three pairs of cattle.

(3.) Feeling aggrieved by the order of dismissal from service, the petitioner filed an appeal. Vide order dated 10.12.2007, appellate authority disposed of the appeal in the following terms.