NARARAO KRISHNA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In both the writ petitions the same order is under challenge, as such the same has been heard together and are being disposed of by this common order.

(2.) Relief sought for in this writ petition is for declaring para6(d) of the Notification vide Annexure-2 as illegal, arbitrary and unconstitutional and the petitioners may be declared to be eligible to appear in the Limited Departmental Competitive Examination, 2017 for recruitment of Asst. Sub-Inspector (Exe.) .

(3.) Brief facts of the case of the petitioners is that both of them have entered into the service of Central Industrial Security Force (in short CISF) as Constable, while continuing, was issued with chargesheet under Rule 37 of the CISF Rules alleging overstay on leave after conclusion of the departmental proceeding, the punishment of imposing censure has been passed which according to the petitioner is minor punishment.