- (1.) Leave granted. We have heard learned Additional Solicitor General for the Appellants as well as learned Counsel appearing for the Respondent.
(2.) By the impugned judgment and order dated 19th August, 2015, the punishment of dismissal from service was reduced by the Division Bench of the High Court to stoppage of three increments. Naturally, the High Court ordered reinstatement of the Respondent.
(3.) It appears that the Respondent was enrolled as a Constable (General Duty) in the Border Security Force on 16th February, 1991. During the course of his employment, the Respondent is stated to have committed misconduct on two occasions.;