SANJIB BANERJEE,J. - (1.) It is alarming that with facts as blatant as in the present case, the appeal was not nipped in the bud and dismissed at the earliest stage.
(2.) This appellant effectively deserted the Border Security Force in June of 2000. He left his station of duty without informing his superiors or obtaining any permission.
(3.) Registered letters were issued by the relevant battalion on June 8, on June 15 and again on June 25, 2000 to the home address of the appellant. In response, he submitted a letter dated July 5, 2000 to the Commandant of the 40 Bn alleging that he was suffering from acute liver problems. Upon receipt of the appellant's response, the authorities directed the appellant to forthwith join his post by another registered letter of July 11, 2000. The appellant chose not to reply such letter or take steps within any reasonable time to join his duties.;