AGNI DEO PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) We state at the very outset, that since we find that all five of the present writ petitions involve common facts and common points of law and moreover, since each of the petitioners therein are similarly placed, therefore, we deem it appropriate to dispose of all five of the present petitions vide this common judgment.

(2.) Before proceeding further, for effectively adjudicating the present petitions as also for the sake of clarity, herein below is a delineation of the position of the petitioners involved in each of the five petitions vis-a-vis their date of joining Railway Protection Force (hereinafter referred to as "RPF"), their date of initial posting alongwith the details of that posting either in the Railway Protection Special Force (hereinafter referred to as "RPSF") or to any of the Zonal Railways (hereinafter referred to as "ZR") and lastly, their date of posting as an Inspector:

(3.) The factual position emerging from the pleadings before us entails that the petitioners were respectively enrolled in the RPF from time to time. Subsequently, they were either posted in the RPSF or to any of the ZR"s and were eventually promoted as Inspectors on various dates. The details qua all of them have been detailed hereinabove in the preceding paragraph.