BROJEN SINGH Vs. UOI

JUDGEMENT

(1.) THE petitioner who is a permanent resident of Tendongyan Awang Leikai, Imphal, West District, Manipur, is working in Sashastra Seema Bal (SSB) as Head Constable.

(2.) IT is a known fact that the Government of India through Department of Personnel and Training has framed Central Civil Services (Leave Travel Concession) Rules, 1988 for its employees in exercise of powers conferred by the proviso to Article 309 and Clause (5) of Article 148 of the Constitution of India. The salient features of Leave Travel Concession (LTC) are that the same covers the employee and his family. It can be availed to home town and to any place in India.

(3.) THE said relaxation was further extended for a period of two years beyond May 01, 2010.