LAWS(DLH)-2011-10-77

ANIL KUMAR SHARMA Vs. UNION OF INDIA

Decided On October 17, 2011
ANIL KUMAR SHARMA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WATER Carriers, Barbers, Carpenters, Cooks, Painters etc. were called Followers in BSF. They were tradesmen and used to render service commensurate with their skills. Barbers were engaged in the trade of hair cutting and shaving. Carpenters were engaged in the trade of carpentry, etc. etc. It is but obvious that they were needed at BSF Units for the reason, civilians were prohibited to enter the territory of the Units since security had to be maintained.

(2.) WHAT promotional avenue can be made available to a barber?

(3.) BUT, in a Central Para Military Force i.e. BSF, everybody has a crew cut and not the hair-style of a Bollywood or a Hollywood hero, and thus tradesmen in the trade of hair-cutting i.e. barbers employed with BSF need not have the skills of a hairstylist.