ANIL KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, who are Group 'B' General Duty (GD) Officers of the Central Reserve Police Force (CRPF), have approached this Court by way of present writ petition filed under Article 226 of the Constitution of India, seeking the following reliefs:

(2.) The petitioners assail the correctness of Combined Seniority List issued by the respondent no. 2, on 1/4/2017, of various cadres of Inspectors in CRPF.

(3.) The petitioners being employees of CRPF are governed by the CRPF Act, 1949 and the CRPF Rules, 1955 (hereinafter referred to as the 'CRPF Rules'), and in the absence of any specific Rule governing their service conditions, as per Rule 102 of the CRPF Rules, the CCS (CCA) Rules would apply to them.