MOHINDER SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This writ petition is filed praying to quash acceptance of resignation dated 01.08.2001 directing the respondents to reinstate the petitioner or in the alternative give disability pension to the petitioner with all consequential benefits.

(2.) The case of the petitioner is that he joined Indo-Tibetan Border Police on 23.11.1990 as constable at B.T.C. (Basic Training Centre), Kullu (Himachal Pradesh). He underwent the usual training course and was posted at Kashmir Valley and continued to serve there till he was forced to resign from the services while the petitioner was posted in ITBP (II Battallian) at Lathpur.

(3.) According to the petitioner, while on patrolling duty on 21.03.2001 at Kakapura he sustained injury in his right hand and the petitioner has undergone treatment and ultimately 30% permanent disability was assessed at District Hospital, Kathua by a team of doctors.