ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners Ashok Kumar, Rajesh Kumar, Virender Singh Gehlot, Ashok Kumar, Mahabir Prasad and Kuldeep Singh have filed writ petitions; being WP(C) Nos.21900/2005, 21902/2005, 21904/2005, 22026/2005, 9568/2006 and 15083/2006 respectively, praying for the issue of a writ of Mandamus against the respondents directing them to promote the petitioners from the rank of Deputy Commandant to the rank of Second-in-Command (2 IC) in Border Security Force (BSF) with retrospective effect from the date on which the immediate juniors of the petitioners were promoted to the rank of Second-in-Command.

(2.) Petitioner Ram Mehar Singh has filed WP(C) No.1761/2007 praying for the issue of a writ of mandamus directing the respondents to promote the petitioner from the rank of Sub-Inspector to the rank of Inspector in BSF with effect from the date on which the immediate junior of the petitioner was promoted to the rank of Inspector.

(3.) Petitioners SI/GD Shyam Bihari and SI M.J.Ansari have filed WP(C) Nos.6978/2007 and 7893/2007 respectively, praying for the issue of a writ of mandamus directing the respondents to promote the petitioners from the rank of Sub Inspector to the rank of Inspector in CRPF with effect from the date on which the immediate juniors of the petitioners were promoted to the rank of Inspector.