GOVIND SINGH Vs. DIRECTOR GENERAL, BORDER

JUDGEMENT

(1.) LEARNED counsel for the petitioner had made a limited prayer that period interregnum September 3, 2010 when the petitioner was dismissed from service till June 22, 2011 when dismissal was set aside and the petitioner was reinstated in service by the Director General, BSF may be treated as spent on duty limited for the purposes of pensionary benefits.

(2.) IN view of the limited request made, as recorded in the order dated July 26, 2012, we had deferred hearing requesting Director General, BSF to consider whether the interregnum period could be treated, on notional basis, as spent on duty only for the purposes of pensionary benefits.

(3.) RELEVANT facts to be noted would be that serving as Head Constable with BSF the petitioner was subject to a Summary Security Force Court Trial and on being found guilty, punishment inflicted was as per order dated September 3, 2000 that the petitioner be reduced in rank from Head Constable to Constable; he should suffer R.I. for 1 year and would be dismissed from service.