Rajasekhar Mantha, J. - (1.) Affidavit-in-opposition and affidavit-in-reply filed in Court by the parties be kept with the record.
(2.) The writ petitioner was charge-sheeted for misconduct that was committed around 7th July, 2000.
(3.) The said charge-sheet resulted in an order of dismissal from service passed by the SSFC, that is Summary Security Force Court, under the BSF Act, 1968 and the applicable rules thereunder.;