R.S. DAGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Articles 226 and 227 of the Constitution of India has been filed by the petitioner seeking following reliefs:

(2.) The facts in brief are that the petitioner was appointed in the Central Industrial Security Force (hereinafter referred to as 'CISF') as Sub-Inspector in the year 1988. Upon appointment, the petitioner was detailed for Basic Training Course in CISF, RTC, Barwaha (MP) which he completed successfully. Thereafter, the petitioner was promoted to the Rank of Inspector (Exe.) along with his batchmates.

(3.) The petitioner while serving at CISF Unit, Bhilai Steel Plant, Bhilai, District Durg, Chhattisgarh was transferred to CISF Unit, NDRF Battalion, Mundali (Orissa) vide FHQrs, New Delhi SO No. 204/2008 dtd. 13/5/2008 and during the joining time period, the petitioner was at Delhi with his family when he met with an accident which resulted in an orthopaedic problem in his lower back (spine) due to which he could not proceed to join his new place of posting i.e., CISF Unit, NDRF Battalion, Mundali, (Orissa). In this regard, he gave the requisite information vide FAX dtd. 12/7/2008 to the DIG, CISF Unit, BSP Bhilai, his Disciplinary Authority.