Sumit Ranjan Sinha vs The Union Of India & Others
2022 Latest Caselaw 3685 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W. P. (S) No. 149 of 2009

                Sumit Ranjan Sinha                     ...     ...      Petitioner
                                Versus
           The Union of India & Others ... ...   Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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25/13.09.2022

1. Nobody appears on behalf of the respondents.

2. Learned counsel for the petitioner appears and submits that neither Section 62 of Boarder Security Force Act, 1968 nor the procedure under Rule 22 of Border Security Force Rules, 1969 have been followed in the instant case. He has also relied upon a judgment passed by the Hon'ble Division Bench of this Court dated 17.08.2021 passed in L.P.A. 751/2019.

3. Since the Respondents are absent , Post this case on 27.09.2022.

(Anubha Rawat Choudhary, J.) Mukul