(1.) The present instant petition has been filed by the petitioner for seeking the following reliefs:-
(2.) The facts under the shade and cover of which the aforesaid reliefs are prayed are that the petitioner came to be appointed as a Constable on 1/7/1983 in the Border Security Force (for short "the BSF") under No. 83002758, and after completing successfully his training course at STC Hazaribag, Bihar, the petitioner during the course of his working came to be promoted as L/Naik in 1990, Naik in 1993 and as a Head Constable in 1998-99.
(3.) It is being next stated that on 26/6/2001, the petitioner applied to the respondents for 60 days leave on account of the ill health of his wife, but, instead was granted 10 days leave whereafter during the course of availing said leave, the petitioner applied for extension of his leave supported by the medical history of his wife and also stated to have submitted a representation before the respondent as well seeking extension of leave in response whereof vide letter dtd. 6/9/2001, the respondents informed the petitioner that his leave has been rejected and that he should report back to his duty.