SHRI. BAL KRISHAN YADAV Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.Chakrawarty, learned Sr. counsel, assisted by Ms. M.Mahanta, learned counsel for and on behalf of the petitioner and also Mr. N.Mozika, learned CGC for and on behalf of the respondents.

(2.) The petitioners case in a nutshell is that:

(3.) Mr. S.Chakrawarty, learned Sr. counsel submitted that the petitioner joined his service in Assam Rifles as Rifleman on 10 - 12 -2008 and was sent for training at Lakhimpur in the year 2008. Thereafter, he was sent to Varanasi in February, 2009 at 39 GTC for further training programme; and completed the training and came back to Lakhimpur in the month of September, 2009 from where he was sent back to Shillong for medical check - up where he was advised to take rest. In the month of April, 2010, he was declared as Shape -1 and went back to the training. On 31 -08 -2010 he was then discharged on a flimsy ground and the Discharge Certificate is at annexure -1 page 16.