LAWS(DLH)-2017-9-28

RAJDWEEP SARASWAT Vs. UNION OF INDIA

Decided On September 01, 2017
Rajdweep Saraswat Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner, Rajdweep Saraswat in this writ petition seeks a direction to the respondents to fix his seniority in the rank of Sub-Inspector (Electrical) with effect from June-July, 1996 and consequential benefits by granting promotions with retrospective effect at the rank of Inspector and Assistant Commandant, the present rank he is holding.

(2.) We have considered the submissions and find ourselves to be in agreement with the stand of the respondents as recorded in the communication dated 3rd April, 2017.

(3.) The petitioner was initially appointed as Sub-Inspector (GD) in the Border Security Force on 8th November, 1989.