SHASHI PRABHAKAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed by the petitioner, seeking the following reliefs:

(2.) The petitioner, Shashi Prabhakar Das, was appointed as a Probationer in the post of Constable/GD in the Central Industrial Security Force ('CISF') following his selection through the SSC Examination, 2015. Pursuant to his selection, an offer of appointment was issued to him on 15/3/2017 by the Commandant, CISF Unit, ECL(S), and he was instructed to report to RTC Deoli on 2/4/2017 to undergo his basic training, which was scheduled to commence from 10/4/2017. In compliance with the said directions, the petitioner reported at RTC Deoli, and joined the basic training. At the time of his joining, the petitioner was declared to be physically, mentally, and medically fit.

(3.) During the course of training, on 5/6/2017, however, the petitioner collapsed after his morning run. He was initially taken to a local hospital and subsequently, admitted to the MICU at Narayana Multi-Specialty Hospital in Jaipur. The petitioner was diagnosed with viral haemorrhagic fever with 108 degrees Fahrenheit temperature with chills, multi-organ dysfunction, vomiting, and abnormal behaviour. He remained admitted in the hospital for about two weeks. He was discharged from the hospital on 20/6/2017 with residual Central Nervous System (CNS) manifestations, including impaired Higher Mental Functions (HMF), slurred speech, and abnormal behaviour.