SANJAY PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Substantive grievance in all the civil appeals being identical, those were heard together and are being disposed of by this common judgment and order.

(2.) All the civil appeals arise out of the common judgment and order dtd. 27/7/2020 passed by the High Court of Delhi (High Court) disposing of the following writ petitions:

(3.) It may be mentioned that the above five writ petitions were filed before the High Court by personnel belonging to different services viz. Central Reserve Police Force (CRPF), Border Security Force (BSF), Sashastra Seema Bal (SSB), Indo-Tibetan Border Police (ITBP) and Central Industrial Security Force (CISF), collectively known as Central Armed Police Forces (CAPFs). In all the five writ petitions, the following reliefs were sought: