SUBRATA NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) The two analogous appeals have been filed challenging the common Judgement and Order dated 25th of June 2018 passed by the Hon'ble Single Bench in the writ petition filed by the appellant of FMA 679 of 2019, viz. Subrata Nath (hereinafter referred to for short only as SN).

(2.) It was, inter alia, noticed that the vegetation around the Duty Post was trampled and a pathway had been created up to the perimeter wall of the yard.

(3.) The supervising officer had also reported upon completion of his round of inspection at the yard on the intervening night (of 7th of November/ 8th of November 2007) that Constable SN was found to be Alert at his Duty Post.