MOHINDAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India challenged has been made to the service review order dated 22-10- 2014 Annexure-3; impugned Signal AS526 Annexure-4; impugned Signal A 5522 Annexure-7 appended along with the writ petition. A further prayer has been made that the respondents be directed to allow the petitioner to remain in service till the age of 60 years.

(2.) In view of the order which is proposed to be passed, it is not essential to record the facts in detail. However, in brief relevant facts may be noticed.

(3.) The petitioner joined as Rifleman (GD) in the Assam Rifles on 04-06-1985 and was assessed SHAPE-I since 2008 to 2014. The petitioner was found medically fit by the Medical Officer 2 Assam Rifles on 30-08-2014 vide Annexure-2. However, on 22-10-2014 vide Annexure- 3, the service review order passed by respondent No. 3 regarding retention of the petitioner in service beyond 30 years of service was not approved. Accordingly, respondent No. 3 instructed the petitioner to report to headquarter for preparation of pension papers by 31-12-2014 vide Annexure-