NAVIN RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner who has been discharged from service by the impugned order dated 30.06.2008 upon acceptance of resignation tendered by him, has filed this writ petition challenging the said order on the ground that the resignation from service offered by him being not voluntary, the same was inconsequential and ought not have been acted upon. Be it stated here that the petitioner had earlier filed a writ petition in the High Court of Uttarakhand at Nainital making the same grievance which was registered and numbered as W.P.(C) No. 562/2009, but the same was dismissed by order dated 01.07.2010 on the ground of lack of territorial jurisdiction. Thereafter the petitioner has filed the instant writ petition.

(2.) THE petitioner was enrolled in the Assam Rifles on 09.01.2004 as Sepoy Rifleman (GD) with Number 5000086-Y in the Alfa Company of the 22 Bn. Assam Rifles, C/o. 99 APO. Throughout the writ petition the petitioner has stated about his alleged victimization by the respondents which eventually resulted in discharge from service upon acceptance of the resignation tendered by him which according to the petitioner was not at all voluntary but was forcibly obtained from him. According to the petitioner his systematic victimization started from 18.02.2007 on which date the respondent No. 4 had interviewed him as a routine procedure.

(3.) IN paragraph-14 of the writ petition the petitioner has stated about his further hospitalization for the period from 19.02.2008 to