SUKANTA MITRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the order dated 17.3.2005 passed in SWP No.433/2004, whereby the writ petition of the appellant has been dismissed.

(2.) THE appellant stood engaged as Cook in the BSF. He was tried for the offence under Section 21(2) of the Border Security Act on the following charges, which related to the three incidents.

(3.) DURING the proceedings, the appellant is alleged to have pleaded guilty. By relying upon the plea of guilt of the appellant, the punishment of dismissal from service was imposed upon him by order dated 19th November 2001.