B HANIFFA Vs. COMMANDANT CISF UNIT, ANDHRAPRADESH

JUDGEMENT

(1.) The petitioner has prayed for a Writ of Certiorarified Mandamus to quash the order of the 2nd respondent dated 16.11.2010 in Order No.V-11014/71/ANU/SZ/2010/7250 confirming the order passed by the 1st respondent in its Order No.V-15014/B.H/Maj/Disc/10/5396 dated 02.09.2010 and further direct the respondents to take the petitioner into the strength of CISF with all monetary benefits.

(2.) The brief facts leading to the filing of the present case by the petitioner as stated in his affidavit filed in support of the Writ Petition are that; the petitioner joined the Central Industrial Security Force, hereinafter referred to as 'CISF' as constable in the year 1991. During the year 2008, while he was working at the Bangalore Airport, he claims that he met with an accident and sustained grievous injuries to which he was medically treated by CISF and he was advised to avail medical home rest.

(3.) The petitioner further claims that immediately after the accident, his first wife namely, Mubeen Taj deserted him and took away his children from his house and he did not know their whereabouts after that. The petitioner had given the report to the police authorities on 04.07.2008 and on 02.04.2009. At later point of time, the petitioner came to know that his wife went away with one Allaudin, a driver, who is a cousin in his relationship and further that they caused the pre-planned accident to the petitioner in January, 2008.