OM PRAKASH MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the order dtd. 28/11/2017 whereby the Petitioner has been removed from service, order dtd. 5/3/2019 rejecting the appeal preferred by the Petitioner and the order dtd. 3/6/2021 rejecting the revision petition filed by the Petitioner.

(3.) Learned counsel for the petitioner states that the Petitioner was appointed as a constable in the CISF on 19/9/2011 and deputed to CISF unit RTC, Barwaha in August 2012 after completion of training. He states that on 1/11/2015 while working at CISF unit RTC Barwaha, the Petitioner met with an accident and his right elbow got fractured. He further states that the Petitioner underwent an operation at BHRC, Indore, however, it was unsuccessful and the Petitioner was referred for further treatment. He states that the Petitioner requested for a transfer from RTC Barwaha to RTC Behror or Deoli to enable him to proceed with the surgery he was required to undergo and also for the post medical assistance. Considering his medical conditon, the petitioner was directed to join regular posting at CISF Unit DMRC.