Rajesh Balia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS appeal is directed against the judgment of the learned Single Judge dated 21.2.2004. The respondent is heir of Ex. -Head Constable Kishore Singh, who was found time and again in an intoxicated condition. He was the member of service of Boarder Security Force.
(3.) THE facts which are not in dispute are that he was found in an intoxicated condition on 11.1.1995 while he was posted at Kolkata, for which he was awarded 28 days RI. He was again found in an intoxicated condition on 11.4.1995 while he was posted at Khajibagan, for which he was awarded seven days RI. Since the first punishment was imposed, he did not quit the habit of consuming heavy liquor.;