RAJEEV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was appointed as a Sub -Inspector in the Central Industrial Security Force (CISF) in November, 2003 and after serving at Vishakapatnam was posted at Indira Gandhi International Airport (IGI Airport) in May, 2008.

(2.) ALONG with SI Shashi Kumar and SI Ajay Yadav, the petitioner was deployed for duty in the intervening night of November 21, 2011 and November 22, 2011 at X -BIS -14 of Terminal III at the IGI Airport and the duty hours were between 20:00 hours of November 21, 2011 till 07:00 hours of November 22, 2011.

(3.) THE three Sub -Inspectors had to sit in rotation for a duration of 20 minutes each at the X -ray machine for screening the hand baggage of the passengers. A team of constables was on duty with the three SubInspectors. Register Security Stamps having different numbers were issued to the three Sub -Inspectors, and relevant would it be to note that the Register Security Stamp bearing No.219 was issued to the petitioner and the stamp issued to SI Shashi Kumar was having No.249 and the one issued to SI Ajay Yadav was No.201.