DILIP BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned Deputy Solicitor General of India for the respondent Union of India and learned Additional Government Pleader for the respondent State.

(2.) This writ petition has been filed by the petitioner to set aside the impugned order passed by the Commandant 142 Bn BSF, Jalipa, Harmet (Rajasthan) dtd. 2/3/2022 thereby ordering to retire the petitioner from service with admissible pensionary benefits, if any, which was affirmed by the Inspector General, FTR HQ (SPL OPS) BSF, Odisha dtd. 7/6/2023.

(3.) When the writ petition was taken up for hearing on 8/1/2024, the learned Deputy Solicitor General has challenged the maintainability of the writ petition before the Calcutta High Court on the ground that as against the order passed by the Commandant, 142 Bn, Rajasthan dtd. 2/3/2022, the present writ petition has been filed before this Court.