ROSHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Letter Patent Appeal has been preferred under Clause X of the Letters Patent Act against the impugned order dtd. 23/2/2021 passed by the learned Single Judge of this Court in Civil Writ Petition No. 10777 of 2019, titled 'Roshan Singh V/s. Union of India and others'.

(2.) By way of aforesaid order dtd. 23/2/2021, the learned Single Judge had vacated the interim order dtd. 20/5/2019.

(3.) The petitioner/appellant had filed a writ petition under Articles 226/227 of the Constitution of India challenging the charge-sheet dtd. 30/5/2018 issued to the petitioner under the provisions of the Border Security Force Act, 1968 (for short, 'the BSF Act') with a further prayer for quashing of the order regarding vacation of Government quarter.