JOGINDER PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant Writ Petition is filed under Article 226/227 of the Constitution of India for issuance of an appropriate writ to quash the order passed by the learned Central Administrative Tribunal Principal Bench, New Delhi (The Tribunal) dated 1st November 2004 in OA No.263/2003.

(2.) The petitioner joined BSF as Havaldar/Clerk in the year 1966 in the Combatised Ministerial cadre and underwent the prescribed basic training successfully. Thereafter he was promoted to the scale of sub-Inspector (Clerk) in 1970, where he remained posted with the field formation of BSF.

(3.) Later, the petitioner on being selected, joined the Pay and Accounts Division (PAD for short) of BSF as a Senior Accountant (S.A.) w.e.f. 10th November 1980 on deputation. The initial period of deputation of one year was extended by PAD from time to time.