UNION OF INDIA Vs. HARANANDA

JUDGEMENT

(1.) M.A. NO.712/2019 IN CIVIL APPEAL NO.1474/2019

(2.) We have heard the learned counsel for the respective parties.

(3.) At the outset, it is required to be noted that the controversy before this Court in the main appeals was with respect to grant of Organised Group 'A' Central Services to the RPF & CAPF's, arising out of the respective judgments and orders passed by the High Court holding that the RPF officers and CAPFs are entitled to grant of Organised Group 'A' Central Services. There was no issue before this Court with respect to any of the rights of the IPS Officers for deputation in CAPF. No observations are made by this Court in the Judgment sought to be clarified with respect to right of the IPS Officers for deputation, in terms of the recruitment rules, if any, in the various CAPFs. Therefore, when the said controversy was not there, there is no question of any clarification as sought by the application. Even otherwise, it is required to be noted that in paragraph 26 in the Judgment and Order sought to be clarified, it is specifically mentioned that by granting Organised Group 'A' Central Services to the RPF (it should be read as CAPF), the rights of the IPS, if any, for their appointment on deputation on some of the posts cannot be said to have affected. Therefore, in view of the specific clarification/observations made in paragraph 26 of Judgment dated 05.02.2019, no further clarification is required. Still, it is observed that while deciding the appeals, this Court has made no observations with respect to the right of the IPS Officers for deputation, in terms of the recruitment rules, if any, as the same was not the controversy and/or issue before this Court and the decision of this Court shall be construed with respect to grant of Organised Group 'A' Central Services only. With this, the present application stands disposed of. All other interlocutory applications are also disposed of accordingly.