SAGAR SINGH PATHANIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed with the following prayers:-

(2.) The relevant portions of the two impugned orders dated 5th February 2021 and 9th February 2021 are reproduced herein below:

(3.) Learned counsel for the petitioners states that the petitioners are similarly situated as the petitioners in the case of Dev Sharma vs. ITBP & Anr., W.P. (C) No. 1951/2012. He submits that the action of respondents of not treating the age of superannuation of petitioners as 60 years and not granting them retiral/financial benefits in terms of paragraph 72 of judgment in Dev Sharma (supra) is unjust and arbitrary and thus violative of Article 14 of Constitution of India. Paragraph 72 of the said judgement is reproduced herebelow: