MANOJ KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) These are four petitions which arise under similar set of facts and seek almost identical reliefs. They are accordingly being disposed of by this common order.

(2.) All the four Petitioners have been declined a No Objection Certificate ("NOC") by the Indian Air Force (represented by Respondent No.2) for taking up employment with Public Sector Undertakings ("PSUs").

(3.) The facts in WP (C) 868 of 2018 are that the Petitioner, Corporal Manoj Kumar was enrolled in the services of Respondent No.2 on 31st March 2010 as an Airman. In terms of AFO No. 04 of 2012 issued by Respondent No.2, an Airman who has completed seven years' service can apply for civil posts having a maximum of pay scale not less than Rs. 39,100/- i.e. equal in to a group "A" Government post. On 14th August 2017, a notification was issued by the Institute of Banking Personnel Selection ("IBPS") for the post of Probationary Officer (Group "A") in the said institute which prepares candidates for appearing in the bank probationary exams.