SASANKA SAHOO Vs. DIRECTOR GENERAL, BORDER SECURITY FORCE

JUDGEMENT

(1.) CM No.29399/2020 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner, a Constable in the respondents Border Security Force (BSF), has filed this petition (i) impugning the orders dated 23rd June, 2014 and 8th December, 2016 of his dismissal from the respondents BSF; (ii) seeking mandamus, directing the respondents BSF to recall the petitioner in service; and, (iii) to regularise the period of absence of the petitioner, with full pay and allowances.