BHOLA KUMAR JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing the order dated 29th December, 2004, issued by the respondent No. 3, whereby the petitioner has been forced to retire from service on the alleged ground of physical unfitness w.e.f. 12th December, 2004 under the purported provision of Rule 25 of the Border Security Force Rules, 1969. The petitioner has further prayed for a direction on the respondents to permit him to continue in service and discharge his duty.

(2.) According to the petitioner, he had joined the services of Border Security Force on 23.2.1988. In course of service, the petitioner was posted in Jammu & Kashmir area. While the petitioner was on duty on 29.6.1995, he had sustained bomb blast injury in an attack by the militants and lost his right eye. He was shifted to hospital for treatment. After treatment, a Medical Board was constituted for assessment of his disability. The Medical Board found him 60% disable. In view of the said disability report of the Medical Board, the petitioner was sent for rehabilitation training in the Indian Oil Corporation. After training, the respondent-authorities had recommended his name for posting in the Headquarter or in battalion 09 of the B.S.F. on medical ground, vide order on 8.8.1997.

(3.) Considering the petitioner's request and his disability, the respondents had posted the petitioner in the Training Center and School, B.S.F.-, Hazaribagh by order dated 10.1.1998. The petitioner joined the said Training Center. He "was then sent for training, meant for disable B.S.F. Personnel. The petitioner had joined and successfully completed the training. The petitioner was then given movement order dated 31.7.2000 directing him to proceed permanently to resume his duty in Training Center and School, B.S.F., Hazaribagh. The petitioner, accordingly, had given his joining before the D.I.G. and Commandant, Training Center and School, B.S.F., Hazaribagh. His joining was accepted and he was directed to report and work under the Communication Officer of Training Center and School, B.S.F., Hazaribagh. The petitioner, accordingly had reported for duty and had been continuously working since thereafter.