UNION OF INDIA Vs. SHRI PURAN SINGH

JUDGEMENT

(1.) Aggrieved by the order dated 08.06.2017, rendered in WP (C) No.121 of 2013, instant appeal has been filed.

(2.) For appreciating the matter in its right perspective, precise factual matrix is advantageous to be noticed.

(3.) Petitioner was appointed as Constable in Central Reserve Police Force (CRPF) on 26.03.1981.