AJIT SINGH Vs. UNION OF INDIA.

JUDGEMENT

(1.) In this petition, the petitioner on the foundation of the case setup implores for following reliefs: -

(2.) The background facts those emerge from the petition under the cover of which the petitioner claims reliefs aforesaid are that the petitioner was appointed on 10.06.1970 as Constable in Border Security Force (herein after for short BSF) allotted No. 71400049 and promoted as L/Naik in the year 1984, Naik in 1986, Sub-Inspector in January 2003 and Inspector in 2006. Petitioner is stated to have been performing his duties in BSF quite efficiently to the entire satisfaction of his superiors without earning any adverse entry. Petitioner is stated to have during his service earned cash award /I.G commendation certificates as well.

(3.) It is being stated that on 16.12.2001, in an encounter with militants who had lodged an attack on TacHQ 120 Battalion BSF, Tral, petitioner sustained injury affecting his hearing capability on account of grenade blast endorsed by Deputy Inspector General of BSF in a copy of remarks dated 20.12.2001 attached with the petition, wherein it is said that during the encounter four BSF personnel including the petitioner of 120 Bn. BSF sustained minor injuries and that the conditions of injured personnel is stable.