RAM CHANDER PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has sought to challenge the order dated 13.10.2006 issued by respondent no 3, the Deputy Inspector General of BSF, 99 APO, Meru Camp, Hazaribagh whereby the petitioner has been compulsorily retired from service. In the instant writ application, the petitioner had come for quashing the order no. 17161 dated 05.08.2006 by which he had been declared medically unfit for further service in the Border Security Force. During the pendency of the writ application, the order dated 13.10.2006 has been passed, compulsorily retiring him, which has been sought to be incorporated by way of amendment in the present Interlocutory Application Since, the impugned order appears to be a consequence of the original order dated 05.08.2006 assailed in the writ application originally, the I.A. No. 2897 of 2006 is allowed and the petitioner is permitted to incorporate the prayer in the main writ application. Interlocutory Application No. 2896 of 2006 is treated to be a part of the record. Accordingly, I.A. No. 2897 of 2006 and I.A. No. 1950 of 2007 stand disposed of

(2.) Heard learned counsel for the parties.

(3.) This writ petition has been preferred for quashing the order no. 17161 dated 05.08.2006 (Annexure-12) passed by the respondent no. 3, the Deputy Inspector General of BSF, 99 APO, Meru Camp, Hazaribagh whereby the petitioner has been declared medically unfit for further service in the Border Security Force. The petitioner has also sought for quashing the consequent order dated 13.10.2006 by which petitioner has been compulsorily retired from service, which has been permitted to be incorporated in the main writ petition pursuant to the prayer maple in the I.A. No. 2897 of 2006.