SURESH KUMAR Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Petitioner has been tried by a Summary Security Court on 3rd October, 2001. The sentence so recorded is as under:

(2.) In accordance with the sentence passed, Petitioner has been struck off from the strength of 28th Bn. BSF C/O 56 APO by the Respondent No 5 (Commandant) on the same day i.e. 3rd October, 2001.

(3.) Quashment of the said order including the charge framed against the Petitioner is sought, as a necessary corollary relief for reinstatement has been prayed for.