DEVI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions came up for admission before the Court and at the request of learned counsel for the parties and looking to the issue involved, the matters were finally heard.

(2.) The petitioners, who were enrolled in Border Security Force, after completing 10 years of service resigned from the service. The details such as date of enrolment, post and date of discharge qua each petitioner are as under: Petition Name of Petitioner Post Date of Date of No. Enrolment Discharge 9006/16 Trilok Singh Lance Naik 25/11/1985 31/101996 4572/17 Ramji Lal Constable 8/6/1987 31/12/1997 4529/17 Bhagwan Singh Lance Naik 5/3/1986 31/12/1996 4573/17 Jagaria Ram Constable 22/9/1987 31/3/1998 4574/17 Kamal Singh Lance Naik 5/12/1984 31/1/1997 4578/17 Ramesh Kharadi Lance Naik 11/1/1985 31/1/1997 4608/17 Bharat Lal Const/Driver 18/5/1987 1/10/1997 4619/17 Ganpat Lance Naik 5/7/1986 31/5/1997 4672/17 Het Ram Lance Naik 10/6/1986 31/1/1997 4673/17 Pawan Kumar Lance Naik 11/8/1986 31/12/1997 4675/17 Narendra Singh Lance Naik 5/3/1986 31/5/1997 4684/17 Shaitan Singh Lance Naik 5/3/1985 31/1/1997 10886/17 Devi Singh Constable 8/2/1988 31/10/2001 (7 of 17) [CW-10886/2017 & connected matters]

(3.) For the purpose of convenience, the facts/averments as contained in S.B.Civil Writ Petition No.9006/ 2016 - Trilok Singh vs. Union of India & Ors . have been taken into consideration, as the same was the first petition which came up for admission before the Court, wherein, notices were directed to be issued and following the said case, notices have been issued in other connected writ petitions.