- (1.) The writ petitioner is aggrieved by his dismissal from service.
(2.) While working as constable in the border security force, he faced the allegation that having committed a civil offence he was liable to be proceeded against in terms of Section 46 of the Border Security Force Act, 1968 (hereinafter referred to as "the Act"). It was alleged that on September 6th, 1998 he had accepted a sum of Rs. 600/- as gratification from an unknown Indian smuggler for permitting illegal safe Bangladesh passage to buffaloes belonging to such smuggler.
(3.) The commandant being the competent authority issued a chargesheet under Rule 53(2) of the Border Security Force Rules, 1969 (hereinafter referred to as "the Rules").;