- (1.) THIS L.P.A. has been filed challenging the judgment and order dated 01.04.2003 passed by a learned Single Judge of this Court quashing the order of dismissal passed by Summary Security Force Court constituted under the Border Security Force Act, 1968.
(2.) THE appeal had filed beyond time by about 25 days and the delay was condoned by an order dated 11.01.2005. We have heard both sides. The facts giving rise to this appeal are that there was an allegation against the petitioner along with some other members of the force of misbehaving with and using vulgar language and gestures towards the wives of certain other members of force.
(3.) ALTHOUGH , the report of the Court of Inquiry attributes more serious charges, but the original complaint made by the husband of one of the ladies and enclosed as Annexure -1 to this appeal, does not justify the aggravated allegations mentioned in the report of Court of Inquiry.;