ROY B Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Amarjit Naorem, learned counsel appearing for the petitioners and Shri S. Samarjeet, learned CGC for the respondents.

(2.) By this writ petition, the petitioners have prayed for issuing a writ of certiorari to set aside various orders including the order dated 7.10.2009, 19.10.2009, 26.5.2010, 21.3.2016 etc. with respect to first financial up-gradation under ACP in respect of the petitioners and also to issue a writ of mandamus to direct the respondents to grant first financial up-gradation on completion of 12 years of service from the date of remusteration as Havildar/Cipher under the ACP scheme.

(3.) 1. According to the petitioners, after passing their Matriculation (with Science), they were initially enrolled as Riflemen under the Operator Radio Line in Assam Rifles and after they having been selected, they were remustered as Havaldar (Cipher) and underwent necessary training for six months.