B. L. NAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petitions give rise to a common question of law and therefore being disposed of by way of this common order. For the sake of convenience W.P.(C) 10719/2019 is being treated as the lead petition. It requires to be noticed that the facts in the other petitions are more or less similar and the prayers therein are nearly identical.

(2.) The present petitions arise out of the judgment of this Court dated 31 st January, 2019 in W.P.(C) 1951/2012 (Dev Sharma v. Indo Tibetan Border Police) whereby this Court had in the operative portion of the judgment issued the following directions:

(3.) Soon after this Court"?s judgment in Dev Sharma (supra), a petition W.P. (C) 695 of 2019 was filed by Mr. Ram Chander Kasania and others seeking similar relief as was prayed for in Dev Sharma (supra). These were persons who had retired soon after the date of judgment i.e. 31st January, 2019, but the time granted to the Respondents to take a decision on the age of retirement had still not expired. This Court on 4th February 2019 passed the following order in W.P. (C) 695 of 2019 (Ram Chander Kasania and Anr. v. Union of India and Ors):