CONSTABLE KAPIL DEV Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

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

(3.) THE petitioner was enrolled with the BSF on 11. 1. 1993 and was transferred to the 79th Battalion (BSF) in Srinagar (Jammu and Kashmir) on 10. 1. 1994. The petitioner was diagnosed with the problem of "anxiety Neurosis with Reactive depression" and was medically boarded out of service on 20. 12. 2001.