NAVNEET KISHORE DIXIT Vs. UNION OF INDIA

JUDGEMENT

(1.) It is submitted by the learned Deputy Solicitor General of India, on instructions, that there are ten (10) vacancies existing in the cadre of Chief Engineer, Border Roads Organisation (BRO). If that is so, one of such vacancies shall be kept vacant until a further decision is taken in this matter.

(2.) It is made clear that the Respondents are at liberty to proceed with promotions against the remaining vacancies. However, the inter se seniority shall be subject to the final decision in this case, and all other promotees shall be informed about the pendency of this litigation before this Court while they are being promoted.

(3.) Matter stands over to 6/4/2026.