INSPECTOR MIN GAJENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petitions filed under Article 226 of the Constitution of India, the petitioners, who are the members of Central Armed Police Forces (CAPFs) comprising of Indo- Tibetan Border Security Force, Central Reserve Police Force, etc., and are posted to Non-Family Stations, have prayed for the following reliefs:

(2.) Since the issues arising in the present batch of writ petitions are identical and concern the validity of Rule 43 of the Central Government General Pool Residential Accommodation Rules, 2017 (in short, 'the CGGPRA Rules'), accordingly, all the petitions are disposed of by way of a common judgment. The petition bearing W.P.(C) 7486/2021 titled Inspector (Min) Gajendra Kumar & Ors. v. Union of India & Ors., has been treated as the lead matter for the purposes of adjudicating the present batch of Writ Petitions.

(3.) Before dealing with the rival submissions of the parties, we may note the brief factual matrix, as emerging from the record. The petitioners are the personnel belonging to the CAPF and are serving in insurgent area/ Non-Family Stations, under challenging conditions living in remote areas away from their families.