LAWS(DLH)-2011-3-113

BRIG V JAIKUMAR Vs. UOI

Decided On March 15, 2011
BRIG. V.JAIKUMAR Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) PETITIONER Brig.V.Jaikumar was commissioned in the Corps of Signals in 1976 and held a number of important assignments including Regimental, Instructional, Foreign and Staff. As per him, over the years he has specialized and acquired skill in the operationalization of new state of art systems including the technical, managerial, training and organizational aspects.

(2.) NATIONAL Security Guards (NSG) was set up in the year 1984 and is a fully deputationist force. It draws man power from the army and Central Para-Military Forces such as BSF, CRPF, ITBP and CISF.

(3.) AS per the petitioner, when he was on leave he learnt that the file was being processed for his repatriation without following the process of the matter being considered in the office of the Director General. AS per the petitioner, on 18.3.2010 one Brig.A.K.Dixit was appointed, on deputation, as DIG (Communications) NSG.