PARDESHI JITENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition filed under Articles 226 and 227 of the Constitution of India, the petitioner seeks following reliefs: -

(2.) It is the case of the petitioner that the petitioner was enlisted in the Central Reserve Police Force (hereinafter referred to as, 'CRPF') on 11/10/2013, in the rank of CT/WC. After completing basic training, the petitioner reported to his unit on 14/3/2014 and was subsequently posted to the HQ179.

(3.) It is the case of the petitioner that the petitioner was sanctioned earned leaves for 20 days from 20/11/2015 to 10/12/2015. Upon completion of the leave, the petitioner was required to report to the 179 th Battalion, Jammu (T.C.), during the evening roll-call on 10/12/2015.