KULDIP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Only a short question is involved in this petition. We issue Rule D.B.. and proceed to decide this petition.

(2.) The petitioner Kuldip Singh says that he has joined the Border Security Force on 4.9.1971 as a constable (Radio Mechanic). On 4.2.1973 he was promoted as head constable. He says that due to domestic circumstances, he' had to resign from the service in 1973.

(3.) The copy of the resignation letter has neither been filed with the petition, nor has it been filed by the respondent in response to the show cause notice. In fact, the respondent says that the resignation letter which was submitted by the petitioner was destroyed in the year 1991.