VIMAL CHANDRA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has sought the recall of the Court of Inquiry which allegedly took place and the quashing of his order of dismissal, if any, from the service w.e.f. 31st August, 2005. The petitioner has also prayed for directions to the respondents to reinstate the petitioner with continuity in service and to grant all the benefits of the service to him as if the he was in the service throughout the period starting from the date of his dismissal from service.

(2.) Brief facts to comprehend the controversies are that the petitioner was appointed as Class IV Staff Cook with the Border Security Force on the basis of the proceedings taken by the Commandant, Headquarter 11 Bn. BSF, Panjipara, West Dinajpur, West Bengal.

(3.) The petitioner asserted that he has served the Force with utmost sincerity and efficiency and even a certificate of appreciation was given to him when he was serving with the 91 Bn.