AJIT KUMAR SINGH Vs. UNION OF INDIA.

JUDGEMENT

(1.) The petitioner was dismissed from service vide order dtd. 4/11/2006 issued by respondent No. 5. Aggrieved thereof, he filed the writ petition bearing SWP No. 2232/2006 for quashing the dismissal order dtd. 4/11/2006, the charges framed against him, as well as the proceedings of the Summary Security Force Court. The writ petition, however, was dismissed by the learned Writ Court vide order dtd. 12/5/2011. The petitioner thereafter preferred an appeal, bearing LPASW No. 137/2011, assailing the judgment of the learned Writ Court, which too came to be dismissed by the Coordinate Bench of this Court vide order dtd. 16/8/2018.

(2.) The petitioner has now filed the instant petition seeking review of the judgment dtd. 16/8/2018.

(3.) Ms. Veenu Gupta, learned counsel for the petitioner, has submitted that the issue regarding the jurisdiction of the Summary Security Force Court to try an offence under Sec. 20(a) of the Border Security Force Act, 1968 was specifically raised during arguments in light of the bar contained in Rule 47 of the BSF Rules, 1968, however, the Co-ordinate Bench of this court, while dismissing the appeal preferred by the petitioner, has not considered and decided the said issue.