LAWS(DLH)-2012-11-317

C ARUNAGIRI Vs. UNION OF INDIA

Decided On November 22, 2012
C Arunagiri Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner was enrolled as a Sepoy in the Corps of Signals on January 10, 2001 and earned promotions, currently reaching the rank of a Naik. While working in an operational field area in Ladakh at an accident on November 21, 2008 the petitioner suffered grievous injuries resulting in his right leg being amputated right above the knee.

(2.) Requiring family aid, not only physical but even by way of comfort, since the petitioner hails from the State of Tamil Nadu, he was posted at Chennai on February 15, 2010.

(3.) Vide Signal dated July 14, 2012, the petitioner has been directed to report for duty at the Headquarter of the 29th Infantry Division stationed at Mamun near Pathankot.