LAWS(DLH)-2026-3-3

NARENDRA SINGH Vs. UNION OF INDIA

Decided On March 09, 2026
NARENDRA SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner was recruited as Assistant Sub-Inspector("ASI")/Radio Mechanic( "RM" ) in the Border Security Force("BSF" ) on 1/2/2012.

(2.) The Border Security Force (Engineering/Electrical) Group B Recruitment Rules, 2012( RRs" ) envisaged filling up of the post of Sub-"SI" Junior Engineer ("JE") on deputation/absorption basis. Deputation/absorption could be from personnel outside the BSF, as well as from persons within the BSF. Deputation was permissible for serving BSF personnel in the rank of ASI in Pay Band I with Grade Pay of Rs.2800,.00.00 possessing a three-year Diploma in Electrical Engineering from a recognized institute, with 6 years' regular service as ASI in the BSF.

(3.) There is no dispute that the petitioner fulfilled these qualifications.