ASHOK VISHWAKARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appln. No.24314/2020 (Exemption from filing certified copy of documents & orders, documents and annexures)

(2.) The application is disposed of.

(3.) The petitioner has filed the instant petition against the order dated 6th March, 2019 passed by the office of the Commandant, 38 Bn BSF, Roopnagar, Coochbehar, West Bengal, by virtue of which, the petitioner was retired from service w.e.f. the date of the order on the grounds of unsuitability under the provision of Rule 26 of the Border Security Force Rules, 1969 (BSF Rules, 1969) without pensionary benefits for having allegedly entered into plural marriages.