THORU RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this writ petition has, inter alia questioned a proceedings held in General Security Force Court. He also has prayed for a direction upon the respondents to pay unto him the full pay and allowances for the period he was deployed on. duty during the period of his suspension.

(2.) Before adverting to the contentions raised in the writ petition, the fact of the matter in brief may be noticed.

(3.) The petitioner joined the Punjab Armed Police as Constable, He was enrolled in the Border Security Force in the year 1967 in the rank of Head Constable. At the relevant point of time, he was posted as Deputy Commandant. In May 1990, he was posted in 115 Bn. which was then deployed in South Bengal Frontier of the Border Security Force.