MOHIT AHLAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, who has been medically boarded out of the Border Security Force ("BSF"), on account of being found permanently unfit, has approached this Court seeking two reliefs. The first is for a direction to the Respondents to grant him extraordinary pension or disability pension and the second is for grant of ex-gratia compensation.

(2.) The facts in brief are that the Petitioner joined the Armed Force Headquarters, Ministry of Defence as Lower Division Clerk ("LDC") on compassionate grounds on 16th October, 2009. While working as such, he applied for the post of Assistant Commandant in the Central Armed Police Force ("CAPF") through the Union Public Service Commission ("UPSC") in 2012. He appeared in the written examination in 2013 and subsequently, successfully cleared the Physical Efficiency Test and the Medical Examination. He was declared fit on 7th May, 2013.

(3.) The Petitioner"s name was included in the list of the finally selected candidates declared by the UPSC and he was issued an offer of appointment dated 11th December, 2014 for the post of Assistant Commandant (Direct Entry) [("AC(DE)"] in the BSF. As a result, the Petitioner tendered his technical resignation at the Armed Force and on 16th January, 2015, was relieved from the Armed Force Headquarters.