AJAY KUMAR NARULA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the letter dated 15th February, 2000, issued by the Commandant (Staff Selection), Border Security Force, for obtaining option for the permanent absorption of the officers in the Electrical Cadre stipulated in the said letter.

(2.) THE grievance of the petitioner is that the respondents should be stopped from blocking the promotional avenues of the petitioner by bringing outsiders in the cadre of the petitioner. According to the petitioner, there are two different cadres in the Border Security Force, one cadre is called the Engineering Cadre and the other is known as General Duty cadre.

(3.) LEARNED counsel for the respondents contends that the petitioner perhaps is not interested in pursuing the matter anymore as the petitioner was promoted from Inspector / JE(E) to the rank of Assistant Engineer (E)/Assistant Engineer in BSF Engineering Sector pursuant to order dated 26th December, 2006. A copy of the said order has also been produced by the learned counsel for the respondents disclosing that the petitioner's name appears at Sl. No. 8 depicting that the petitioner had been promoted to the rank of Assistant Engineer (Electrical).