RAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide Order dated 28.02.2000 passed by Commandant, 108 Bn. BSF, petitioner has been dismissed from service w.e.f 28.02.2000

(2.) Petitioner was appointed as constable on 14.04.1986. He under No.860016676 as constable was promoted to the post of Lance Naik in the year 1993. In the year 1997, he met with an accident and suffered head injury as such developed neu

(3.) Offence report was prepared on 05.01.2000. Record of Evidence (ROE) was ordered which was prepared in his presence. He had BSF Act,1968. Again he had been heard by the Commandant under Rule 45 of the BSF Rules. Record of Evidence was ordered which