SAMSHER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Cms No.19423/2021 & 19424/2021 (both for exemption)

(2.) The applications are disposed of.

(3.) The petitioner joined the respondents Indo-Tibetan Border Police Force (ITBP) as a Constable (General Duty (GD)) on 29th July, 2013 and proceeded for training. However during the training, on 7th December, 2013, the petitioner sustained an injury. On 25th February, 2014, a Court of Inquiry was constituted, which found that the petitioner's injury "was sustained during executing of government duty which is serious and can later become reason for disability" and recommended that the petitioner "should be relegated and for further treatment be sent back to his parent unit". The petitioner was accordingly sent back to his unit. The petitioner, on recovering, was again sent for completion of his training, but again on 3rd April, 2017 sustained an injury and on 10th December, 2020 declared to be unfit for training.