RAJEEV KUMAR BANSAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has sought the quashing of order of dismissal dated 16th February, 2009 passed by the Deputy Inspector General Sector HQ SSB Lakhimpur and order dated 31st January, 2012 passed by the Director General, Sashastra Seema Bal dismissing the appeal of the petitioner. The petitioner has sought his reinstatement with continuity of service, arrears of pay and allowances and all other service benefits.

(2.) Brief facts to comprehend the disputes raised by the petitioner are that he was enrolled in Sashastra Seema Bal (SSB) in 1991 as Sub Inspector (P). The petitioner was thereafter, transferred by order dated 28th December, 2005 from Delhi to Palia Kalan. The petitioner had sought the cancellation of the transfer order, however, the petitioner was relieved from FHQ by order dated 24th January, 2006, and he was directed to report to the Commandant 25th Bn. It was also pointed out that in the transfer order dated 28th December, 2005 the name of the petitioner was, mentioned as Rajesh Kumar Bansal in place of Rajeev Bansal.

(3.) The petitioner however, did not join the 4th Bn.SSB at Palia Kalan and consequently, by order dated 23rd February, 2007 he was declared as 'deserter' from the force with effect from 1st April, 2006 under Rule 31 of CRPF Rules, 1955.