SANTOSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appl. No.25375/2020 (of the petitioners for early hearing)

(2.) For the reasons stated, the application is allowed and disposed of and the writ petition is ordered to be taken up for hearing today itself.

(3.) This petition has been filed, (i) impugning the Signal dated 15th October, 2019 for the reason of not including the names of the 74 petitioners in the list of Assistant Commandants whose seniority and financial benefits, in compliance of judgment dated 14th November, 2018 in W.P.(C) 8809/2017 titled as Satya Dev Yadav & Anr. Vs. Union of India & Ors., was amended with effect from 30th December, 2002 and for holding review Departmental Promotion Committee (DPC),with whereto permission was sought vide the said Signal, from the Ministry of Home Affairs (MHA); and, (ii) seeking mandamus to the respondents to conduct the review DPC for 28th Batch of Assistant Commandants of BSF including the petitioners, for according them seniority and financial benefits in terms of Satya Dev Yadav supra and the order dated 21st June, 2019 of the respondents.