EXSI/GD DALEL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition, the petitioner seeks the following reliefs: -

(2.) It is the case of the petitioner that the petitioner was enrolled in the Border Security Force (in short, "BSF") on 11/7/1997. Upon completing his training at the Hazari Bagh (Jharkhand), the petitioner was posted to the 97th Battalion (in short, "Bn."), BSF. The petitioner served in the said Battalion from 1979 to 1986, after which he was selected for the deputation to the National Security Guard (in short, "NSG"), where he served until 1991. Subsequently, the petitioner was reverted to the 97th Bn., BSF, and continued his service there until 1994. In 1994, the petitioner was posted to the 108th Bn., BSF, where he served until his dismissal from service, effective from the afternoon of 12/1/2012, following his conviction in a criminal case.

(3.) It is the case of the petitioner that the petitioner served in the Force from 11/7/1977 to 12/1/2012, a period of approximately 34 years, with an unblemished record. The petitioner claims that through sheer hard work and sincerity, the petitioner earned due promotions and rose to the rank of Sub Inspector (GD) on merit.