UNION OF INDIA Vs. MINTU MONDAL

JUDGEMENT

(1.) The instant appeal is at the instance of the Union of India and the authorities of the Border Security Force (for short "BSF") and is directed against the judgment and order dated July 5, 2017 passed by a learned Single Judge in WP 14868 (W) of 2016.

(2.) By the said judgment and order, the respondent no. 3 in the writ petition was directed to revisit the claim of the writ petitioner in the light of the beneficial provisions for utilisation of his services in jobs where public safety issues are not involved.

(3.) Facts, in a nutshell, that gave rise to the writ petition and are necessary for deciding this appeal are summarised hereunder.