CONSTABLE BHOLU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought directions to the respondents to pay the outstanding salary from 30th November, 1990 to 6th June, 1995 (about 55 months) amounting to Rs.88,000/- besides legal expenses of Rs.21,000/-; Rs.1,00,000 as compensation for mental sufferings, lowering of prestige in the eyes of peers and society and D.A., incentives, bonus, JH, Food Pockets, EL and HPL (leaves) as per government rules and regulations.

(2.) THE brief facts to comprehend the controversies are that the petitioner had joined the Central Industrial Security Force (CISF) on 13th December, 1988. However, on 8th Novemeber, 1990 the services of the petitioner was terminated on account of non-disclosure by the petitioner of a criminal case under Sections 307 and 325 of the IPC which was filed in the Court of Judicial Magistrate First Class, Bharatpur (Rajasthan) before the petitioner?s enlistment in the force.

(3.) PURSUANT to the order dated 2nd March, 1995, the petitioner was taken on the strength of the CISF Unit at KIOCL, Kudremukh with effect from 7th June, 1995.