BHARAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these petitions, the Petitioners are former Central Armed Police Force (CAPF) personnel who did not approach this Court earlier when it passed the judgment dated 31st January, 2019 in W.P.(C) 1951/2012 (Dev Sharma v. Indo Tibetan Border Police). This Court, while deciding that there should be a uniform age of retirement of CAPF personnel irrespective of rank, anticipated that its judgment would have both organisational and financial consequences. Accordingly, in the operative portion of its judgment, it directed as under:

(2.) It must be noted here that this Court"?s judgment in Dev Sharma (supra) was affirmed by the Supreme Court when it dismissed on 10th May, 2019 Union of India"?s SLP (C) 11944/2019. Review Petition (Civil) 1555/2019 filed by Union of India seeking review of the above order dated 10th May, 2019 was also dismissed by the Supreme Court on 16th July, 2019.

(3.) As regards those who retired after the judgment of this Court in Dev Sharma, but before the Respondents passed orders deciding the fresh retirement age in terms thereof, this Court on 4th February 2019 passed a clarificatory order in W.P. (C) 695 of 2019 (Ram Chander Kasania and Anr. v. Union of India and Ors.) This order too was affirmed by the Supreme Court when it dismissed SLP (C) 13586 of 2019 (Union of India v. Ram Chander Kasania and Anr.). Consequently, the orders of this Court in Dev Sharma and Ram Chander Kasania attained finality.