TARUN SAHA Vs. DIRECTOR GENERAL BORDER SECURITY FORCE

JUDGEMENT

(1.) The Petitioner, who is currently serving as Group Captain ("GC") Timescale ("TS") with the Indian Air Force (IAF), has filed the present petition challenging the rejection of his application for absorption in the post of Captain/Pilot (Deputy Inspector General) ("DIG") in the Border Security Force ("BSF").

(2.) The background facts are that the Petitioner is with the IAF Flying Branch since 14th June, 1989. While serving as Wing Commander (WC), the Petitioner joined BSF Air Wing on 24th February, 2014 on deputation against the post of Commandant/Pilot.

(3.) It is stated that a Memorandum of Understanding ("MOU") containing agreed terms and conditions was signed on 8th November, 2013 by the Ministry of Defence ("MoD") and the Ministry of Home Affairs ("MHA"), in terms of which the IAF was to continue providing assistance to the BSF Air Wing for the operation and maintenance of a fleet of 14 helicopters. This was on account of the fact that only the IAF had qualified Pilots, Engineers and Technicians on military registered helicopters. It is stated that the IAF has been sponsoring GC rank officers for appointment to the post of Captain/Pilot (DIG) in the BSF Air Wing and WC rank officers for the post of Commandant/Pilot in the BSF Air Wing.