ISHWAR SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) With the consent of the parties, all the petitions are taken up together and a common order is being passed as follows.

(2.) The present petitions have been filed by the petitioners, who are working in the CRPF, praying inter alia for issuing directions to the respondents to grant them the benefit under the ACP Scheme, on completion of 24 years of regular service.

(3.) Mr. Chhibber, learned counsel for the petitioners states that the issue raised in the present petitions stands settled vide judgment dated 05.03.2015 passed by the Division Bench in a batch of writ petitions, lead matter registered as W.P.(C) 388 of 2015 entitled Om Prakash and Ors. Vs. UOI and Ors., where under directions were issued to the respondents to grant the petitioners therein the second ACP benefits with effect from the date, they had completed 24 years of service, reckoned from the date of their initial appointment, subject to their being found fit for promotion and subject to other eligibility conditions.