EX CT MANGAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged his dismissal pursuant to being tried by the Summary Security Force Court (hereinafter referred to as "SSFC") at the Battalion Headquarter, 122 Bn. Border Security Force and he has also sought his reinstatement with full back wages and other consequential reliefs from the date of his dismissal.

(2.) THE petitioner contended that he joined the BSF in the year 1988 and served the Force with utmost sincerity, devotion and dedication.

(3.) THE petitioner contended that he had every intention to report back to the Unit after his brother's marriage, but unfortunately on 6th June, 1995 his son, Deepak Kumar, aged about 8 years, met with a serious road accident and was hospitalized. He had suffered severe head injuries and multiple fractures on the skull and he remained under coma for many days while hanging between life and death for almost two months. His son was admitted in the Govt. Primary Health Centre, Kadama (Bhiwani) w.e.f. 6th June, 1995 up to 8th August, 1995.