MITRU SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner who is a Constable in the CRPF, has preferred the present petition praying inter alia for grant of first and second financial upgradation under the ACP Scheme from the due dates, by treating him to be in the appropriate medical category after grant of relaxation as per the policies of the respondents.

(2.) The brief facts relevant for the adjudication of the present petition are that the petitioner was appointed as a Constable (GD) in the CRPF on 24.01.1981, whereafter in the year 1984, he was remustered as a Constable (Driver), upon completion of the relevant courses.

(3.) On 26.07.1989, while posted in the 72nd Battalion at Tarn Taran, Punjab the petitioner became a victim of an ambush attack by terrorists, when he was driving a Government vehicle to transfer the troops and in the said ambush attack, the petitioner suffered bullet injuries in his left eye, right arm and right portion of the chest. The said ambush attack by terrorists was reported to the DIG, CISF by Commandant of the 72nd Battalion, in which the petitioner was posted and a Court of Inquiry was accordingly held to enquire into the circumstances under which the vehicle being driven by the petitioner was ambushed and he alongwith other troops were injured/killed by the terrorists.