SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners, in W.P. (C) No. 13952/2023 are holding the rank of Second-in-Command in Sashastra Seema Bal (SSB). Petitioners are aggrieved by a Signal dtd. 14/8/2023 issued by the respondents calling for nomination of officers from Central Armed Police Forces other than the SSB holding the rank of Second-in-Command to fill up the posts of Commandant in SSB.

(2.) Petitioners, in W.P. (C) No. 14005/2023 are officers holding the rank of Deputy Commandant and also impugn the Signal dtd. 14/8/2023.

(3.) The case of the petitioners who are Second-in-Command is that they impugn the said signal contending that in case the people are called for on deputation, the promotional avenues are available to the said petitioners are likely to be consumed by the deputationist officers thereby depriving them of an opportunity of promotion.