VIJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have filed the present writ petition, inter alia, with the following prayers:

(2.) The relevant facts of the case are that vide order No. D.I.3/2006-2015-Pers-DA-8 dated Aug.2015, the respondent CRPF issued consolidated guidelines for free and fair selection of Contingent Personnel male /female for deployment in Liberia under UNMIL. The petitioners submitted their applications for their selection in the UNMIL Contingent in their respective category and they qualified in the written examination held on 23.08.2016. They also qualified in the physical test as well as medical test.

(3.) Thereafter, vide signal No. D-I-I/2016-I03-EC-3 dated 25.10.2016 the respondent CRPF tentatively earmarked the petitioners (amongst other personnel) for training in respect of MFPU-08th contingent for deployment in Liberia under UNMIL w.e.f. 07.11.2016 at RAPO, 108, RAF, Meerut (U.P.)