EX CTGD NAKUL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order dated 30th April, 2010 passed by the Commandant 21st Bn. ITBP, whereby the petitioner was removed from the service and the order dated 16th August, 2011 passed by the appellate authority dismissing his appeal and communication dated 6th April, 2011 declining the entitlement of the petitioner for pensionary benefits. The petitioner has also sought directions to the respondents for the payment of the entire arrears of back wages with effect from 19th March, 1996 to 14th December, 2007.

(2.) BRIEF facts as canvassed by the petitioner are that the petitioner joined the Indo-Tibetan Border Police Force (ITBPF) on 2nd April, 1991 as Constable (Ground duty). The petitioner was involved in a murder case under Section 302 of the IPC and, therefore, in 1991 he was placed under suspension. On 17th August, 1995 a movement order had been served on the petitioner and he was directed to report at Leh.

(3.) THE petitioner was, however, tried by the Summary Force Court and he was dismissed from service on 19th March, 1996.