JASVEER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These are writ petitions directed against the order dtd. 7/1/2021, passed by the Central Administrative Tribunal [in short "the Tribunal"?] in O.A. No. 2273/2017.

(2.) For the sake of convenience, Jasveer Singh [i.e., the original applicant], who is the petitioner in W.P.(C.) 6686/2021, will be hereafter referred to as the petitioner. Likewise, the Union of India (UOI) and others i.e., the Director General, National Investigation Agency (NIA), in effect, NIA and the Secretary, Ministry of Personnel, Public Grievances and Pension, Department of Personnel & Training (DoPT), in effect, DoPT, will be collectively described as the respondents, unless the context requires otherwise.

(3.) The principal grievance of the petitioner is that the respondents have not given him the benefit of the service rendered by him in his parent department i.e., the Border Security Force (BSF), prior to his absorption in NIA.