K. J. S. BAINS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this petition with the following prayers:-

(2.) The petitioner has challenged the order dated October 01, 2020, by which the request of the petitioner for grant of promotion to the post of Chief Law Officer/Inspector General ('CLO/IG', for short) from the date of Vacancy year of 2013-14 till the date of his retirement from service, was rejected on the ground that the petitioner was not in SHAPE-1 medical category and also Recruitment Rules to the post of CLO/IG are not available.

(3.) The facts as noted from the record and so stated by Mr. Ankur Chhibber are that the BSF is governed by BSF Act, 1968 and the Rules made in 1969.