NIRAJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice. Mr. Akshay Amrit Anshu, learned counsel accepts notice on behalf of the Respondents.

(2.) Since the matter at hand is covered by an order dated 9th April, 2019 of this Court in W.P.(C) 1358/2017 (Shyam Kumar Choudhary v. Union of India), which concerned personnel of the Central Reserve Police Force ("?CRPF"?), and which orders were affirmed by the Supreme Court by dismissal of SLP.(C) 31539/2019 (Union of India and Ors v. Shyam Kumar Choudhary) on 27th November, 2019, the Court proceeds to dispose of the writ petition at this stage itself.

(3.) The 17 Petitioners here applied for the post of Sub-Inspector ("?SI"?) in the Central Police Organisations pursuant to an advertisement dated 21st June, 2003. Upon successfully appearing in the written examination, they appeared for the Physical Efficiency Test ("?PET"?) in November 2003, which they passed. They were then called for a medical examination in January- February, 2004 and were declared fit. The final result of the examinations was declared in May, 2004. The Petitioners were issued offer of appointment on 2nd June 2005 and on accepting the same the appointment letter was issued on 14th July 2005 for joining the Sashastra Seema Bal (SSB).