EX CONSTABLE AJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Joining as a Constable under BSF in the year 1989 and serving till February 1994, petitioner proceeded on leave for 2 months to visit his family when misfortune over-took him.

(2.) Working on the thresher, the little finger of the left hand at distal phalanx level got amputated and the other fingers of the left hand got amputated at MP level.

(3.) Rushed to BSF Hospital at R.K.Puram and there from to Safdarjung Hospital, petitioner remained under treatment. When wounds healed, he was found to be unfit to perform duties; and relevant would it be to highlight that as a result of the left hand fingers being amputated at various levels as noted above, the grip which had to exist while holding a fire arm was missing.