BIRENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Borah, learned counsel for the petitioner. Also heard Mr. B. Choudhury, learned Central Government Counsel for the respondents.

(2.) The grievance raised in this writ petition is for treating the appointment of the petitioner as Rifleman (GD) in the Assam Rifles from the date of his initial appointment, i.e. 23/5/2001, instead of the subsequent date of appointment, i.e. 26/5/2015, which was made pursuant to the directions of this Court.

(3.) The facts of the case, in brief, are that the petitioner was enrolled in the Assam Rifles on 23/5/2001 as Rifleman (GD) after qualifying in the recruitment test and was sent for training at Assam Rifles Training Centre and School, Dimapur, Nagaland. During the course of training, the petitioner was subjected to medical examination by the authorities and was found medically unfit, consequent to which he was discharged from service w.e.f. 31/10/2001 vide discharge certificate dtd. 9/10/2001.