ANAND SINGH YESSONG Vs. UOI & ORS.

JUDGEMENT

(1.) THE writ petitioner was enrolled in the Indo -Tibetan Border Police Force on 18th November, 1990 as an Assistant Commandant. After successfully undergoing rigorous training at Mussoorie, district Dehradun, till date the petitioner was posted from time to time at different places, most of which have been identified as hard postings. The postings given to the petitioner till the filing of this writ petition are as follows: -

(2.) LEARNED counsel for the petitioner has submitted that since 2009, the petitioner stands posted in Chhatisgarh and is involved in the anti -naxalite operations. These facts are not disputed before us.

(3.) IN the year 1994, the petitioner appears to have suffered from fever. A medical examination was conducted on him at the I.T.B.P. Base Hospital at Tigri Camp, New Delhi which brought out the diagnosis that the petitioner was suffering from "Gilberts Syndrome". While recording the diagnosis, Dr. M.V.K. Rao, the Chief Medical Officer (SG) has clearly recorded the following note on 29th of October, 1994: