ANIL KUMAR RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The adjudication of this writ petition proceeds on a frame of facts which is very brief in nature.

(3.) The petitioner is a serving officer in the Border Security Force (BSF). While serving hard area posting in J&K, the petitioner came to avail 29 days of earned leave with effect from 11/3/2020 to 8/4/2020. Said earned leave was effectuated by issuance of a leave certificate dtd. 11/3/2020 in which the address of the petitioner during the leave period was mentioned to be "B-422, P V Hostel, Lodhi Road, New Delhi."