S M SUBRAMANI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner, an ASI in Border Security Force, has filed this writ petition being aggrieved by the order of invalidment passed by the respondents as per Annexure-A declaring him medically unfit and retiring him from the services of the Border Security Force.

(2.) THE brief facts of the case are:

(3.) I have heard Smt. Swetha Anand for the petitioner and Sri Devadas, learned Central government Standing Counsel for the respondents.