ISUB ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking a direction to the respondents to continue the petitioners in service till they attain the age of 60 years as per the directions of Delhi High Court in the case of Dev Sharma v. Indo Tibetan Border Police and Anr.: WP(C) No. 1951/2012, decided on 31.1.2019.

(2.) The respondents had appeared on caveat and had sought time to complete their instructions in the matter in view of the fact that the matter was pending consideration before Ministry of Home Affairs regarding implementation of the judgment in the case of Dev Sharma (supra).

(3.) Now the respondents have placed for perusal of the Court an order dated 19.8.2019 issued by Ministry of Home Affairs inter alia issuing directions for implementation of judgment in the case of Dev Sharma (supra),whereby, irrespective of rank, the retirement age in BSF has been increased to 60 years.