S S RANADE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) Since only a short point is involved in this case, by the consent of the parties, we have heard the arguments and we proceed to dispose of the writ petition.

(3.) The petitioner appears in person and contends that he is governed by the Border Security Force (Seniority, Promotion & Superannuation of Officers) Rules, 1978 (hereinafter referred to as " the said Rules "). He contends that the age of superannuation for a person like him, i.e. the Commandant (Selection Grade), would be governed by Rule 9 of the said Rules, which reads as under:-