DEEPAK GUPTA,J. - (1.) Leave granted.
(2.) The respondent is employed with the Central Industrial Security Force (CISF). He was recruited as a constable in the year 1999.
(3.) The appellant enacted the Disaster Management Act, 2005 (for short 'the Act') and the same was notified on 26.12.2005. Section 44 of the Act provides that a National Disaster Response Force (NDRF) shall be constituted for the purpose of specialised response to threatening disaster situations or disasters. The Ministry of Home Affairs approved the constitution of the NDRF on 19.01.2006. The Disaster Management (National Disaster Response Force) Rules, 2008 (for short 'the Rules') were made by the Central Government under Section 75 of the Act and notified on 13.02.2008. The Rules were, in fact, enforced with effect from 11.09.2009.;