CT JAGDISH PRASAD JAT Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed on behalf of four petitioners who were appointed as Constables (General Duty (GD)) with the respondents Central Reserve Police Force (CRPF) on 2nd August, 1997, 28th April, 1995, 16th March, 2001 and 27th May, 2002 respectively.

(2.) In the years 2012 and 2013, the petitioners were transferred on deputation to the Central Bureau of Investigation (CBI), which deputation, though initially for a period of three years, was extended from time to time.

(3.) In the present writ petition, the petitioners seek quashing of the repatriation order dated 13th July, 2021 and the relieving orders dated 14th July, 2021 issued by CBI. The petitioners further seek mandamus directing the respondents no.1 & 3 to issue 'No Objection Certificates' (NOC) to them for permanent absorption in their respective places of posting with CBI.