SACHINDRA NATH DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD leaged counsel for the petitioner, State and the Union of India.

(2.) THE petitioner, who is at present posted as Dy. Superintendent of Police, Vigilance, Bihar State Electricity Board, Patna, had moved this Court for a direction to the respondent -Union of India to consider the case of the petitioner for grant of President Medal for gallantry.

(3.) ACCORDING to the submissions made on behalf of the petitioner who has appeared in person, in the year 1971 recommendation had been made by the District Magistrate, Patna and Senior Superintendent of Police, Patna for granting President medal for gallantry to the petitioner. However, the said recommendation had been forwarded by the State Government to the Union of India in the year 1978. Again in the year 1975 the petitioner's case was recommended for grant of President Medal for gallantry along with seven C.R.P.F. Officials who along with the petitioner had participated in a drive launched against the Naxalites in Bhojpur District. The said recommendation had been forwarded by the State Government to the Union of India in the year, 1980.