RAJNISH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petition filed by 13 writ petitioners, the main prayer is for a direction to the respondents authority to consider the petitioners for absorption to permanent post of Head Constable Nursing Assistant in terms of the recruitment Rule of 2013 and Standing Order Procedure, 2010.

(2.) MR . S.C. Shyam, learned senior counsel assisted by Mr. B. Deb, learned counsel for the respondents submits at the Bar that he had received the instruction from the Commandant (Medical), Govt. of India, Ministry of Home Affairs, Directorate General Border Security Force (Medical Directorate), under his letter dated 14.08.2014, that the authority of Border Security Force (for short 'BSF') has approved to absorb all willing deputationist "including the writ petitioners" in BSF para medical setup as HC (Nursing Assistant) by observing all codal formalities as enumerated in Para -3. Learned senior counsel also produced the said letter dated 14.08.2014 before this Court for perusal. Perused the letter dated 14.08.2014 and it has been placed in the file of the present writ petition.

(3.) IN the result, this writ petition is disposed by directing the respondents to absorb the writ petitioners in the permanent post of HC (Nursing Assistant) in BSF para medical set up within a period of three months from the date of receipt of a certified copy of this judgment and order.