RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions arise from a common set of facts and seek similar reliefs. They are accordingly being disposed of by this common judgment.

(2.) The Petitioners are presently Constables (Trade) in the Central Reserve Police Force (CRPF). Each of them seeks re-musteration as Constable (Driver) in the CRPF on the strength of the decision dated 28th July, 2017 of this Court in WP(C) No. 10548/2016 (Constable Karan Singh v. Union of India). For the sake of convenience, the facts in the lead petition i.e. are discussed in detail.

(3.) there are five Petitioners. These five Petitioners joined CRPF as Constables (Trade) between 23rd July, 2004 and 17th June, 2011. The Respondents issued Signals whereby the Petitioners' Battalions were informed that the Driver & Mechanic Course (D & M Course) Sl. No. 34 for being re-mustered as a Driver was being conducted. Nominations for the course were invited from all the companies.