Rajiv Sahai Endlaw, J. - (1.) Cm APPL. 27151/2020 (of the petitioner for exemption from filing certified and original copies of the impugned order and Annexures as filed hereto) 1. Allowed, subject to just exceptions and as per extant rules.
(2.) The application is disposed of. W.P.(C) 8358/2020
(3.) The petitioner, an Ex. Constable in the respondents Border Security Force (BSF), has filed this petition; (i) impugning the order dated 11th December, 2018 of the respondents BSF rejecting the petitioner's petition for reinstatement/re-enlistment; (ii) impugning the Certificate of Discharge dated 25th January, 1992 of the petitioner from the respondents BSF; and, (iii) seeking mandamus directing the respondents BSF to reinstate/re-enlist the petitioner in its service OR grant to the petitioner compulsory retirement, making the petitioner eligible to receive pension from the respondents BSF.;