SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of. W.P. (C) 8241/2020

(3.) The 81 petitioners, being Head Constables (Fire) in the respondents Central Industrial Security Force (CISF), have preferred this petition impugning the orders dated 9th March, 2020 and 25th July, 2020 of rejection of their representations to the respondents CISF to grant to them the same benefit as granted to the petitioners, similarly placed as the petitioners herein, vide Vinoj V.V. Vs. Union of India,2018 SCCOnlineDel 12714 (DB).