BAL KRISHNA YADAV Vs. UNION OF INDIA
LAWS(MEGH)-2021-4-8
HIGH COURT OF MEGHALAYA
Decided on April 13,2021

BAL KRISHNA YADAV Appellant
VERSUS
UNION OF INDIA Respondents




JUDGEMENT

Ranjit More,J. - (1.)Heard Ms. P. Agarwal, learned counsel for petitioner and Dr. N. Mozika, learned ASG.
(2.)The petitioner was recruited as a General Duty (GD) by the respondent, Assam Rifles w.e.f. 10-12-2008. Thereafter, petitioner was initially sent for training at Lakhimpur. In the month of February, 2009, the petitioner was sent for further training to Varanasi at 39 GTC. It is the case of the petitioner that after training for 25 weeks he fell ill and in September, 2009 petitioner was returned from training at Lakhimpur and thereafter he was sent to Shillong for medical Check-up. It is also the case of the petitioner that he was asked to go on medical treatment.
(3.)The petitioner contends that in April, 2010 he came to Shape ' 1 with good health and without any illness. However, he was discharged from service in the Assam Rifles w.e.f 31-08-2010, by discharge certificate dated 24-08-2010 on the ground that his stay in the Assam Rifles Training Centre and School was exceeding 24 (twenty-four) months.


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