(1.) The pleaded case of the Petitioner is that he was enrolled as a recruit in Assam Rifles on 28.02.2004 and after completion of his training, he was posted with 11th Assam Rifles as his parent Unit.
(2.) On 20.09.2006, the Petitioner was granted 15(fifteen) days' casual leave, which was sought to be extended to 35(thirty five) days on account of serious health condition of his mother.
(3.) In the meantime, the Petitioner's father died on 03.01.2007 which has compelled him not to join service, for which he also sought to be discharged from service, but was rejected by the Respondents.