KHEMCHAND JAYPRAKASH DHOLIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.P.Y.Divyeshvar waives service of notice of Rule on behalf of respondent Nos.2 & 3.

(2.) Considering the issue involved and with the consent of learned advocates for the respective parties, this petition is taken up for final disposal.

(3.) This petition is filed with prayers to quash and set-aside the order dtd. 9/8/2021, passed by Head Quarter Inspector General, Gujarat Frontier Border Security Force (Annexure "I") and the order dtd. 17/7/2020, passed by Commandant, BSF, whereby the petitioner was made compulsorily retired w.e.f. 31/7/2020 (Annexure "E").