AJAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to grant service benefits for the period from 17/2/2014 to 29/5/2020.

(2.) The petitioner was selected and appointed on the post of Constable (G.D.). His services came to be terminated after subjecting him to medical examination in which he was found medically unfit. The petitioner was not appointed on permanent basis and he was still under training, thus, respondents invoked Rule 6 of Central Civil Services (Temporary Service) Rules, 1965. The petitioner challenged medical certificate dtd. 19/10/2013 before this Court by way of CWP No. 9025 of 2018. The said writ petition came to be disposed of vide order dtd. 4/9/2019. The relevant extracts of the order dtd. 4/9/2019 read as:-

(3.) Learned counsel for the petitioner submits that in similar circumstances, another Constable namely Satwant Singh was dismissed from service. He filed CWP No. 7833 of 2011 before this Court which came to be allowed vide order dtd. 16/10/2019. The petitioner therein was granted liberty to approach the respondent(s) for all consequential benefits. The respondents considered request of Satwant Singh and extended him consequential benefits.