DEVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petitions under Article 226 of the Constitution of India have been filed inter alia, seeking an issuance of a writ of mandamus, commanding the respondents to fix the seniority of the petitioners in accordance with the Rule 3(3) (ii) of the Border Security Force (Seniority, Promotion and Superannuation of officers) Rules 1978, ("the Rules") by extending the benefit of the Judgment passed by this Court in R.P. Sanwal v. Union of India & Ors., 2018 SCC OnLine Del 12582, along with other petitions in the batch, to them.

(2.) For the sake of brevity, the petitioner in Writ Petition (Civil) No. 7007 of 2020 shall hereinafter be referred to as petitioner no. 1, and the petitioner in Writ Petition (Civil) No. 8005 of 2020 shall hereinafter be referred to as petitioner no. 2. As the facts of both the petitions are similar in nature, these are accordingly being dealt with together vide this common Judgment.

(3.) The petitions pertain to the selection and appointment of the petitioners to the post of Assistant Commandant, Group A post in the Border Security Force (BSF).