REGENT COMPUTRONICS PVT. LTD.

B.S.NARUKA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

VINODANAND YADAV V. STATE OF BIHAR [REFERRED]
MOHAN LAL V. UNION OF INDIA [REFERRED]
BABU JOSEPH V. UNION OF INDIA [REFERRED]
STATE OF MYSORE VS. P N NANJUNDIAH [REFERRED]
INDER PAL YADAV VS. UNION OF INDIA [REFERRED]
V V JOSEPH VS. UNION OF INDIA [REFERRED]
SHREEDHARAN KALLAT VS. UNION OF INDIA [REFERRED]
K C SHARMA VS. UNION OF INDIA [REFERRED]
CHAIRMAN RAILWAY BOARD VS. C R RANGADHAMAIAH [REFERRED]
JAGANNATH TEMPLE PURI MANAGEMENT COMMITTEE VS. CHINTAMANIKHUNTIA:CHINTAMANIKHUNTIA [REFERRED]
B S BAJWA VS. STATE OF PUNJAB [REFERRED]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED]
GOVERNMENT OF ANDHRA PRADESH VS. A P JAISWAL [REFERRED]

JUDGEMENT

(1.) All these matters involving similar question of law and fact were taken up for hearing together and are being disposed of by this common judgment. inter-se seniority between the promotes and the direct recruits Assistant Commandant is in question in these writ petitions. Border Security Force after the 1965 War was raised as an Armed Force of the Union. Personnel of the Border Security Force were deployed to man the borders with Pakistan which were being looked after by the respective Armed Police Forces of the States concerned. The said Force was constituted in terms of the provisions of the Central Reserve Police Force Rules, 1955 (in short the 'said Rules'), reason of a notification, the relevant provisions whereof are as under:

(2.) 136. Procedure of selecting Sub-lnspr (PI. Comdr.) for List 'E' and promotion from SI to Inspr. (Coy 2 I/C).

(3.) "141. Power to make rules :

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B S NARUKA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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