RAJENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 8524/2021 Allowed, subject to just exceptions. W.P.(C) 2834/2021

(2.) Learned counsel for the petitioners states that the Petitioners were appointed as Constable (General Duty) in the ITBP and retired from service on attaining the age of superannuation prior to the pronouncement of the judgment in Dev Sharma vs. ITBP & Anr. (supra).

(3.) He states that identically placed persons as the petitioners challenged Rule 8 (a) of the ITBP General Duty Rules in Group-'A' post rules before this Court in Dev Sharma vs. ITBP & Anr. (supra). He states that this Court vide judgment dated 31st January 2019 stuck down Rule 8 (a) (supra) being violative of Articles 14 & 16 of the Constitution of India and held that there should be a uniform age of retirement of CAPFs personnel irrespective of rank.