M.L.GUPTA Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) :- This writ petition has been filed by the petitioner for the grant of following reliefs :

(2.) Case set up by the petitioner is that he retired from Indo Tibetan Border, Police (hereinafter referred to as the ITBP). According to him period from 17.2.1956 to 18.12.1959 was not counted towards his service. As such he took up the matter before this Court in CWP No. 573 of 1989 seeking a direction to the Director General of Police H.P. to verify his service for this period.

(3.) This writ petition was disposed of on 25.7.1997. Court directed that matter pertains to the service rendered by the petitioner in Himachal Police under the State of Himachal Pradesh, as such he should have approached the Himachal Pradesh State Administrative Tribunal. 3A. This resulted in petitioner's filing O.A. No. 1667 of 1997. This was allowed on 25.7.2000. While allowing the O.A. Tribunal ordered that Director General of Police, H.P. shall treat the period of 5 months 23 days as extra ordinary leave without pay with a further direction to treat the petitioner in continuous service from 17.2.1956 to 4.4.1966 when he was relieved to join I.T.B.P.