JAGA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) IN the instant writ petition the petitioner has sought mandamus to quash letter dated 23.07.2010 consequently directing the respondent No.2 (CRPF) to accept the request of respondent No.3 (CBI) and issue no objection for permanent absorption of the petitioner in CBI.

(2.) THE facts of the present case in brief are that the petitioner was appointed as Constable (GD) in CRPF vide his appointment letter dated 18.01.1994.

(3.) ON 24.09.2007 the respondent No.3 (CBI) made another request to respondent No. 2, CRPF for extension of deputation tenure of the petitioner for the 5 th year vide letter dated 05.10.2007. Accordingly office order dated 01.11.1007 was issued by respondent No.3 (CBI).