RAKESH KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed by the petitioners with the following prayers:

(2.) The case set up by the petitioners is for grant of NOC by the ITBP i.e. respondent no.2 for their absorption in the Central Bureau of Investigation (CBI in short) respondent no.4.

(3.) The facts are not disputed in as much as the petitioners who were appointed as Constables/GD in ITBP had on September 03, 2012 went on deputation to the CBI for a period of three years.