EX. HGV SHER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 13.07.2016 passed by the Central Administrative Tribunal, Chandigarh Bench whereby his claim for reinstatement as Home Guard volunteer has been rejected.

(2.) The petitioner was appointed as Home Guard Volunteer on 18.09.1996. He along with one Gauri Shanker and Havaldar Chander Mohan were implicated in a criminal case with the allegation of issuing fake identity cards of Home Guards to several private-persons. The petitioner and Gauri Shankar both were discharged from the rolls of Home Guards on 14.03.2006 due to involvement in that criminal case. They were eventually acquitted in the criminal case on 01.09.2010. Gauri Shankar immediately represented and he was again enrolled as Home Guard Volunteer on 13.06.201

(3.) The petitioner, however, slept over the matter and did not make any claim till 105.2015 when he submitted a representation for his reinstatement. As no decision was taken on the representation, he approached the Tribunal and pursuant to the directions issued in his first Original Application, his representation was considered and rejected. He thereafter filed second Original Application which the Tribunal has dismissed holding as follows:-