Service Law — Termination — Service Benefits — The Supreme Court held that the appellant is likely an Indian citizen based on his father’s migration certificate — The Court found that the termination of his service was arbitrary and violated natural justice principles, as he was not given an opportunity to defend himself — The Court directed that appellant be entitled to all unpaid service benefits and issued a general direction for timely police verification in government appointments. – Foreigners Act, 1946 — Section 9 — Citizenship Proof — Onus of Proof — The Court reaffirmed that under Section 9, the onus of proving citizenship lies on the person claiming it. -Citizenship Act, 1955 — Section 5(1)(a) — Indian Origin —The Court noted that persons of Indian origin who have been ordinary residents in India for seven years are entitled to citizenship under Section 5(1)(a).
2024 INSC 940 SUPREME COURT OF INDIA DIVISION BENCH BASUDEV DUTTA — Appellant Vs. THE STATE OF WEST BENGAL AND OTHERS — Respondent ( Before : J.K. Maheshwari and R.…
