SUDHINDRA KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking quashing of orders dtd. 14/7/2020 and 5/12/2019 to the extent whereby the petitioner has been granted the benefit from wrong and belated date whereas the petitioner is eligible for the NFSG w.e.f. 16/6/2003; directions to the respondents to disburse the benefit of NFSG to the petitioner w.e.f. the correct date i.e. 16/6/2003 instead of 16/6/2005 along with arrears, interests and all consequential benefits.

(2.) Learned Senior Panel Counsel for respondents, on instructions, submits that the petitioner is eligible for NFSG w.e.f. 16/6/2003 and to this effect, a proposal has already been sent by DG, BSF/respondent No.2 to Ministry of Home Affairs/respondent No.1 for consideration.

(3.) Accordingly, we hereby direct the respondent No.1/Ministry of Home Affairs to take a final decision on the proposal sent by DG, BSF/respondent No.2 within 8 weeks from today after completing all formalities.