RAJENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been preferred under Article 226 of the Constitution of India by the petitioners numbering 17 for a direction of their promotion in BSF on the post of Head Constables or for an alternative direction that they be treated by respondents as Naiks from the date of their appointment as such, and accordingly they be given the seniority.

(2.) 1986 JLJ 202) held that the respondents shall not give effect to the condition of posting out in the promotion orders made in the case of each petitioner by forfeiting their right to be considered for regular promotion as contemplated under the Rules.