R N BHATNAGAR Vs. UOI

JUDGEMENT

(1.) THE petitioner was promoted to the post of Second- In-Commandant (2 IC) on 29. 3. 2004 under BSF and on 26. 4. 2004 was attached to the 35th Bn. Working in the said battalion he was attached to the 117 th Bn. on 15. 2. 2006.

(2.) ON 5. 4. 2006 he proceeded on deputation to the Rajya Sabha. Before proceeding on deputation, the petitioner gave an undertaking as under:-

(3.) REASON why petitioner gave said undertaking is that till the BSF (General duty Officers) Recruitment Rules 2001 were notified there was no requirement that to be eligible for promotion to the next higher post of Commandant, persons holding the rank of 2 IC have to serve in a duty battalion for at least 2 years.