VIJAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

(2.) AT the request of the learned counsels for the parties, the petition is taken up for final disposal.

(3.) THE petitioner was appointed as a Constable (GD) in ITBP on 2. 4. 1990. The enforcement Directorate of ITBP issued a Memorandum dated 12. 4. 1991 in terms whereof the period spent on completion of course was to be treated as a period on duty. The object of the same is explained in the following terms: