FIROZ KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the order dtd. 2/7/2020 (Annexure-3) whereby the petitioner was de-attached from Camel Mounted Band of STC BSF, Jodhpur.

(2.) Facts pertinent in the present case, are that the petitioner was initially appointed as Constable (GD) on 23/3/1990 whereafter, he was promoted as Head Constable.

(3.) The petitioner was firstly attached to Camel Mounted Band of STC BSF, Jodhpur, however, by way of the subsequent order dtd. 5/9/2011, he was de-attached/relieved to join his unit.