DAYA SHANKAR OJHA Vs. UOI

JUDGEMENT

(1.) THE present writ petition has been filed under Article 226 of Constitution of India seeking a writ in the nature of mandamus directing the respondents to remove the disparity between General Reserve Engineer Force (hereinafter referred as GREF) Personnel and army personnel Posted in GREF.

(2.) THE facts leading up to filing of the present petition can be enunciated as under:

(3.) IT is otherwise the stand of the respondents that the petitioner and GREF personnel for all reasons cannot be equated with army personnel as the GREF is an agency raised under the Ministry of Surface Transport though GREF personnel may have to be treated for certain purposes of discipline as army personnel but they are actually governed by the Civil Service Rules, 1965.