SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S. Bora, learned counsel for the petitioners. Also heard Ms. A. Gayan, learned C.G.C. appearing for the respondents.

(2.) The claim raised in this writ petition which is filed by 6 nos. of petitioners is with regard to treating the appointments of the petitioners as Rifleman (GD) from the date of the initial appointment in the year 2001 and not the subsequent date which was pursuant to certain directions of this Court.

(3.) There is a chequered history of this case and a brief narration would be necessary.