SUSHIL SINGH BAGRI Vs. ADDITIONAL DEPUTY INSPECTOR

JUDGEMENT

(1.) This order shall govern disposal of Writ Petition No. 8374/2007 (S) and Writ Petition No. 2726/2009(5) as the issue involved in common in both the petitions.

(2.) In W.P. No. 2726/2009(5) the challenge is to an order dated 2.3.2009 whereby the petitioner who was constable (G.D.), Central Reserve Protection Force has been invalided from service on medical ground w.e.f. the expiry of one month from the date of notice i.e. 2.4.2009.

(3.) In W.P. No. 8374/2007 (s) the challenge is to an order dated 28.6.2007, whereby, the petitioner who was constable Central Reserve Protection Force has been invalided from service on medical ground w.e.f. the date of expiry of one month's notice period.