EX CT SANJAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought quashing of dismissal order dated 2nd December, 1997 pursuant to show cause notice dated 10th December, 1995 and has sought his reinstatement with all the consequential benefits.

(2.) BRIEF facts to comprehend the controversies are that the petitioner alleged that he is a resident of Village & Post- Khera Khurad, Delhi and he hails from a very poor family. The petitioner contended that on account of his poverty he could not even continue his study and that in order to earn some livelihood, he had enrolled in the Border Security Force as a Constable and was allotted the service No.91477328.

(3.) THE petitioner disclosed that by order dated 28th August, 1995 he was asked to report for duty and that in his reply to the notice dated 28th August, 1995 he had informed the Commandant that he was suffering and was consequently unable to reach the Unit. According to the petitioner, his representation was received by the Commandant on 29th August, 1995. THE petitioner further contended that he had sent another reminder regarding his sickness, however, the Commandant sent another notice dated 17th September, 1995 & thereafter the notice dated 4th October, 1995.