R. SUGUMARAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.21791/2021 in W.P. (C) No.6892/2021 (for exemption)

(2.) The applications are disposed of.

(3.) The petitioners, working as Constables in various departments of the Central Armed Police Forces (CAPFs), have filed the present petitions under Article 226 of the Constitution of India impugning the order dated 13th July, 2021 issued by the respondents whereby 'No Objection Certificate' (NOC) has been refused to the petitioners for permanent absorption in the respondents Central Bureau of Investigation (CBI) and the repatriation orders dated 14th July, 2021 (in W.P. (C) No.6935/2021), in terms of which the petitioners have been repatriated to their parent organizations. A further direction is sought for permanent absorption of the petitioners with CBI.