MEWA SINGH DHALIWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has impugned the order dated 21st October, 2011 whereby the petitioner's request to give him one more chance to qualify the FPETs was declined.

(2.) In the impugned order dated 21st October, 2011, it is stipulated that the petitioner had joined BSF on 31st December, 2001 as Constable (GD). Later on, he qualified for SI(DE) competitive examination and joined SI(DE) batch No.51 at STC BSF, Yelahanka, Bangalore on 27th January, 2010 after tendering technical resignation from 128 Bn BSF.

(3.) It was further held that during the basic training, the petitioner could not qualify any of the FPET tests. During the final test conducted by a Board of Officers w.e.f. 22nd to 29th November, 2010 he had failed. Though a retest was conducted however, the petitioner failed to qualify the FPETs, and was, therefore, relegated for three months and given intensive physical training.