SUBASH SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Through the medium of the instant petition, the petitioner has invoked the extraordinary writ jurisdiction of this Court enshrined under Article 226 of the Constitution of India while imploring for the following reliefs:-

(2.) The facts under the shade and cover of which the aforesaid reliefs have been prayed by the petitioner as stated in the petition are that the petitioner came to be appointed as a Constable (GD) in the Border Security Force (for short "the BSF") on 18/4/1992 under no. 92010106 having been recruited from West Bengal and upon undergoing training at Kharkha Camp (Punjab) came to be posted in 163 Bn BSF.

(3.) It is being stated that the petitioner came to be granted 15 days leave w.e.f. 28/8/2002 to 12/9/2002 and during the period of availing of the said leave, the petitioner was taken ill which illness was reported to the respondents through various letters and a representation along with Medical Certificate, which came to be received by the respondents on 14/10/2000, and that in the meantime, there was marriage of the petitioner's nephew and the petitioner again applied for leave to the respondents, which, however, was not granted.