RAVI KHOKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The above captioned first petition [W.P.(C) No. 5024/2017] has been filed by the petitioners who are aggrieved of oral order dtd. 17/5/2017 and notice dtd. 22/5/2017; whereby respondent - Air Force Group Insurance Society ('AFGIS') notified the Revised Terms and Conditions of Service of AFGIS, 2017 and has sought acceptance to it from all the employees within seven days of its issuance. A prayer is made to declare the impugned Revised Terms and Conditions of Service of AFGIS, 2017 as unconstitutional, ultra vires and arbitrary. A direction is sought to respondent -AFGIS to withdraw the Rules of 2017 and apply Air HQ NPF employees-1993 Rules, as modified from time to time and to grant benefit of Sixth and Seventh Pay Commission w.e.f. 1/1/2006 with arrears. The background of these petitions is as under:-

(2.) The above captioned second petition [W.P.(C) No. 16428/2022] has been preferred by petitioner-Vinod Kumar, who is working on the post of Assistant AFGIS and is aggrieved of impugned order dtd. 2/11/2022 vide which respondent No.2 has promulgated for conducting promotional exam for only one post of Manager on 2/12/2022; wherein petitioner and respondent No.3, who will complete 10 years of service on 30/11/2022, be eligible to appear and this has reduced petitioner's chance to become Manager. The relief sought in the present petition is as under:-

(3.) In the above captioned third petition [W.P.(C) No. 6759/2017], petitioners are petitioners are employed with Air HQs Non-public Fund Organization on different posts and are governed by Air HQs Non Public Fund Account (NPPFA). The relief prayed for is as under:-