YASH PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER came to be recruited as a Follower (Water Carrier) in the Border Security Force in the year 1988. He remained posted at different places and in different Battalions of Border Security Force from time to time. Petitioner proceeded on leave for seven days which was granted vide order dated 18 -4 -2002. He was to re -join the duties after the expiry of the leave. However, according to the petitioner he was taken ill and was able to resume the duty on 19 -5 -2002 in 73 Bn BSF. Respondents did not allow him to rejoin the duty and a charge -sheet dated 7 -9 -2002 was served upon him. Petitioner was asked to show cause for over -staying the leave granted to him. Petitioner was kept in close arrest vide order dated 12 -9 -2002 till the finalization of the Summary Security Force Court (SSFC). On constitution of the SSFC trial was conducted and consequently the petitioner was awarded sentence, "to be dismissed from service" on the same day i.e. 12 -9 -2002. An appeal was preferred by the petitioner before the D.I.G. Border Security Force on 5 -12 -2002 in accordance with the rules 167/ 168 of the Border Security Force Rules, 1969. The appeal also came to be dismissed vide order dated 9 -4 -2003.

(2.) IT is under these circumstances that the petitioner has approached this Court seeking quashment of order dated 9 -4 -2003 issued by DIG, Border Security Force by which the appeal filed by the petitioner has been dismissed and order dated 12 -9 -2002 issued by the Commandant, 71 Bn whereby the petitioner was dismissed from service and is also seeking a direction for his reinstatement into service and release of salary etc. The main ground of challenge in the petition is that the procedure prescribed under the Border Security Force Act, 1968 and the rules framed there -under has not been followed. In as much as the petitioner was not provided any opportunity to properly defend himself. The quantum of punishment has also been challenged on the ground that the same is dis -proportionate to the offence alleged to be committed by the petitioner.

(3.) IN response to the writ petition, the respondents have filed a detailed counter. It is stated that the petitioner is a habitual offender. He has suffered number of punishments during his service career right from 1990 till the date of dismissal. In respect to the incident in question, it is stated that the petitioner was allowed leave for seven days w.e.f. 19 -4 -2002 to 27 -4 -2002. He failed to rejoin his duties after the expiry of leave and over stayed for 27 days. The Commandant, 71 Bn, BSF ordered for an Abstract of Evidence and on the basis of abstract of evidence proceedings and other related documents, the Summary Security Force Court trial was conducted on 12 -9 -2002. Before the Summary Security Force Court, the petitioner pleaded guilty to the charge and the Commandant found him guilty and awarded sentence, "to be dismissed from service". The appeal preferred by the petitioner was dismissed on 9 -4 -2003 being devoid of merit. In respect to allegations of non -observance of the procedure prescribed under rules, it is stated that the petitioner was charged under section 19 -(b) of the Border Security Force Act, 1968 for over -staying the leave without any sufficient cause. He was brought before the Commandant for preliminary hearing on offence report under Rule 45 of BSF Rules 1969 for committing offence under section 19 (b) of BSF Act 1968. During the hearing he pleaded guilty and after hearing and observing the past discipline profile/ records of the petitioner, the Commandant ordered for Abstract of Evidence and served him charge -sheet under Rule 53 (2) on 11 -8 -2002. During the Abstract of Evidence he was given full opportunity to defend himself and make his statement, but he declined to make any statement. He was given all opportunities as provided under Rule 63 of the B,S.F Rules 1969 and was allowed for proper communication, friend of the accused was detailed. The Summary Security Force Court was conducted in presence of the accused, his friend Sh Mohinder Singh, Dy. Commandant and two Subordinate Officers in accordance with the procedure. The petitioner was given full opportunity to defend himself. He pleaded guilty and was accordingly dismissed from service.