CHANDAN BIKOMIYA DEORI Vs. MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) The petitioner has approached this court invoking its extraordinary jurisdiction to challenge the impugned order of compulsory retirement dtd. 25/6/2020 as well as the Department Memorandum dtd. 2/12/2020 holding that the appeal filed by the petitioner under Rule 28 of the Indo- Tibetan Border Police Force Rules, 1994 (ITBPF Rules, 1994) to be devoid of merit.

(2.) At the outset the learned Deputy Solicitor General of India appearing for the respondents submits that as the records reveal that no opportunity of hearing was granted to the petitioner at the stage of the appeal the respondents would desire to grant the opportunity to the petitioner.

(3.) Mr. A.K. Upadhyaya, learned Senior Counsel for the petitioner accepts this position.