MANVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner before us is aggrieved by and dissatisfied with the Order dtd. 27/12/2011 passed by the respondents, vide which the petitioner was considered 'Unfit for further service in the Border Security Force (in short, 'BSF'), and he was retired from the service with effect from 31/12/2011, with pensionary benefits in accordance with Rule 25 of BSF Rules, 1969 (in short, 'Rules').

(2.) The brief facts relevant for the disposal of the present petition are that the petitioner joined the BSF in the year 1990 as a Constable (GD). Upon successfully completing his training, on 17/7/1990, he was posted at the 146th Battalion, BSF, which was at that time stationed at Chuda Chandpur, Manipur. At the time of his joining, he was subjected to a thorough medical examination conducted by the Medical Board andfound to be medically fit. It may be further relevant to note that during this period, he also won a Gold Medal in Shooting for his Battalion. Thereafter, when the petitioner was posted at Bhuj, Gujarat, due to the stress and strain of duty, he became unwell and suffered from depression, for which he was treated at the Psychiatric Hospital, Bhuj, Gujarat. Subsequent thereto, he was admitted to the Civil Hospital, Ahmedabad, and was sent to his native place on 54 days leave. Since the petitioners ailment could not be cured, he was treated at various Hospitals, including the Institute of Human Behaviours and Allied Science, G.T. Road, Jhilmil, Delhi.

(3.) It is the case of the petitioner that faced with such a medical ailment and consequent circumstances, he made representations to the respondents to transfer him to Delhi so that he is able to avail regular treatment in Delhi, as the respondents were insisting that the petitioner should join his duty at Bhuj. In the first instance, though the respondents denied the petitioners transfer to Delhi, ultimately, they acceded to the petitioners request and directed him to appear before the Medical Board at Delhi. Upon examination by the Medical Board, he was found to be suffering from depression, and his Medical Category from 'AYE' was reduced to 'CEE' temporarily for a period of six months, with effect from 20/1/2000.