KRISHNA PADA BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The applications stand disposed of. W.P.(C) 10677/2024

(3.) The petitioner, who was serving as a Constable with the Border Security Force (BSF) from 21/6/1985 till 31/8/1997 i.e., the date when he tendered his resignation, has approached this Court seeking quashing of order dtd. 29/8/2012 passed by DIG, BSF. Vide the impugned order, the representation to the respondents made by the petitioner's wife for granting him pension/ reinstatement has been rejected by observing that since the petitioner had not completed 20 years of mandatory service required for earning pension, his request for grant of pension could not be accepted. Furthermore, despite ample opportunities given to the petitioner, he had failed to exercise his option to rejoin service, therefore, his request for reinstatement could also not be considered at this belated stage.