CHANDER PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B. The petitioner has approached this Court aggrieved by the order of the respondent declining to give no objection certificate for permanent absorption of the petitioner in National Crime Record Bureau.

(2.) We had issued notice to the respondents on the point of discrimination alleged by the petitioner. It was contended before us by learned counsel for the petitioner that out of six persons who went on deputation to NCRB from Indo-Tibetan Border Police (ITBP), the respondent has granted NOC for permanent absorption in case of three persons and in an arbitrary manner was not granting NOC in case of other three persons including the petitioner.

(3.) We have been told by learned counsel for the respondents that other two persons have already left NCRB, though they have not yet joined the parent organisation, i.e. ITBP. In any event of the matter we are not concerned as these two persons are not before us.