UNION OF INDIA AND ORS Vs. SUNIL KUMAR

JUDGEMENT

(1.) The Central Government is aggrieved by an order of the Central Administrative Tribunal (CAT) which allowed the respondent's original application seeking quashing of an order dated 26.03.2015 transferring him to 39 Battalion, Sashastra Seema Bal, Palia, U.P.

(2.) The brief facts are that the Special Service Bureau was an agency directly operating under the Central Government Cabinet Secretariat. It was converted into Central Armed Police Force (CAPF) in 2001 and was placed under the administrative control of Ministry of Home Affairs (MHA). Later, on 20.12007, Sashastra Seema Bal Act was passed by Parliament. On 01.02005, MHA by an office memorandum purported to "Combatize" various posts including those in the military cadre of Sashastra Seema Bal (SSB). The relevant extracts of that order are as follows :

(3.) All the Medical Officers who opt for combatisation will have to undergo the prescribed training/course specified by the Department/Ministry from time to time for the Force and other CPMFs.