RAJINDER MANI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The Petitioner, who joined the Border Security Force ("BSF") as Assistant Commandant ("AC") (Direct Entry) on 29th October, 1971, is before this Court seeking a direction to the Respondents to grant him extraordinary pension under Rule 3-A of the CCS (Extraordinary Pension) Rules [CCS (EOP) Rules].

(2.) The background facts are that the Petitioner had an outstanding record of service in the BSF having been awarded 14 Director General Commendation Rolls, Police Medal for Meritorious Services and President Police Medal for Distinguished Services.

(3.) The Petitioner was promoted to the rank of DIG on 1st March, 2003. He was posted as DIG Sector Headquarter, Rajouri (J&K) with responsibility of commanding 8th Battalion, including 05 Battalion on Line of Control ("LoC") and 03 on counter insurgency roles.