Pikesh Kumar Chaurasiya vs The Union Of India
2022 Latest Caselaw 1143 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8253 of 2021
     ======================================================

Pikesh Kumar Chaurasiya Son of Sri Sidhnath Chaurasiya, resident of village

- Chakshah Mohamad @ Malikpura, Police Station- Mohammadabad, District- Gazipur (UP).

... ... Petitioner/s Versus

1. The Union of India, through the Secretary, Ministry of Home Affair, Lodhi Road, New Delhi.

2. The Director General, Border Security Force 10 C.G.O. Complex, Lodhi Road, New Delhi.

3. The Inspector General, Border Security Force 10 C.G.O. Complex, Lodhi Road, New Delhi.

4. The Deputy Inspector General, Border Security Force 10 C.G.O. Complex, Lodhi Road, New Delhi.

5. the Commandant (Rectt.), office of the Director General, Border Security Force 10 C.G.O. Complex, Lodhi Road, New Delhi.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sanjay Kumar For the Respondent/s : Dr. K. N. Singh (ASG) For the Union of India : Mr. Rakesh Kumar Sinha (CGC) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 14-02-2022

The matter has been heard via video conferencing

due to circumstances prevailing on account of the COVID-19

pandemic.

Learned counsel for the Union of India accepts

notice for the respondents.

Learned counsel for the petitioner is hereby

directed to furnish copy of the petition.

In the instant petition, petitioner has prayed for the Patna High Court CWJC No.8253 of 2021 dt.14-02-2022

following relief/reliefs:

For issuance of a writ in

the nature of mandamus commanding

and directing the respondent

authorities to consider the case of the

petitioner for promotion against the

post of Sub-Inspector (GD) in Border

Security Force, through the Limited

Departmental Competitive

Examination (LDCE), 2018-2019 with

all consequential benefits attached to

the said promoted post and the

petitioner further prays for issuance

of such other order or direction for

which he may be found legally entitled

to in the facts and circumstances of

the case as stated herein under.

The aforesaid relief is supported by representation

dated 14.02.2021 and 21.02.2021 vide Annexure-4 and

Annexure-6 respectively. The concerned respondent is hereby

directed to examine the petitioner's eligibility. If he is,

otherwise, eligible for promotion to the post of Sub-Inspector Patna High Court CWJC No.8253 of 2021 dt.14-02-2022

(GD) in Border Security Force, his name shall be considered

and necessary benefit shall be extended to him. If he is not

entitled, in that event, necessary speaking order shall be passed

and communicated to him.

The above exercise shall be completed within a

period of three months from the date of receipt of this order.

With the above observation, writ petition stands disposed of.

(P. B. Bajanthri, J) Ankit/-

AFR/NAFR                         NAFR
CAV DATE                          NA
Uploading Date                17.02.2022
Transmission Date                 NA