DEEPAK CHATURVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present writ petition under Article 226 of the Constitution of India, the petitioner, who is presently serving as the Chief Law Officer(CLO) in the rank of Inspector General (IG) in the Border Security Force (BSF) has approached this Court seeking the following reliefs:

(2.) At the outset, the brief factual matrix as emerging from the record may be noted.

(3.) The petitioner joined the BSF as an Assistant Commandant (Direct Entry) on 1/10/1987 and was promoted as a Deputy Commandant (General Duty) on 13/2/1993. He was, thereafter, promoted as a Second In Command on 1/2/2003, which was followed by another promotion to the post of Commandant on 13/4/2006. While serving as a Commandant, the petitioner was selected for deputation as a Law Officer Grade I/Commandant in the BSF Law Cadre and, accordingly, joined duties at the Rajasthan Frontier Headquarters, BSF, Jodhpur as Law Officer Grade-I /Commandant, on 5/4/2006, whereafter he was, vide order dtd. 6/12/2007, permanently absorbed in the Law Cadre of BSF. From the date of his absorption in the Law Cadre, the petitioner is being governed by the 'Border Security Force, Chief Law Officers and Law Officers Recruitment and Conditions of Service Rules, 1999". After rendering service of 7 years in the BSF Law Cadre, the petitioner was, on 10/10/2013, promoted as an Additional CLO/DIG, on which post he continued to serve till he was promoted as CLO/IG on 12/5/2023.