MUTUM SHANTI KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P(C) No.214 of 2020 has been filed by the petitioner, Mutum Shanti Kumar Singh, seeking to quash the order dtd. 9/5/2019 issued by the fifth respondent, DIGP, Group Centre, as the same was issued in violation of FR 54- A(1), (ii) and (3) of the Fundamental Rules and to direct the respondents to regularize the period of absence with effect from 30/8/2000 till the date of reporting duty and to pay the entitled pay and allowance for the period of suspension i.e. from 13/4/2000 till his date of reporting duty.

(2.) W.P(C) No.215 of 2020 has been filed by the petitioner, Chabungbam Bison Singh, seeking to quash the order date 13/7/2019 issued by the 6th respondent, the Commandant, 27 Bn CRPF, as the same was issued in violation of FR 54-A(1),(ii) and (3) of the Fundamental Rules and to direct the respondents to regularize the period of absence with effect from 12/3/2007 till his date of reinstatement dtd. 13/11/2018 and to pay the entitled pay and allowances for the period from 12/3/2007 till his date of reporting duty.

(3.) Since the issue involved in both petitions is one and same, they were taken up together and disposed of by this common order.