SUMIT SANGWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner challenging the Order dtd. 6/2/2022 passed by the respondent no.1, whereby the petitioner has been dismissed from service with immediate effect.

(2.) The petitioner further prays for directions to the respondents to reinstate the petitioner back in service with effect from 6/2/2022, and grant him all service benefits from the said date, including seniority, rank, pay, arrears etc. with interest @ 18% p.a.

(3.) The petitioner joined the Border Security Force (BSF) as an Assistant Commandant (AC) (Direct Entry) on 19/11/2012, whereafter he was posted to the 145th Bn.