Amit Bansal,J. - (1.) Cm No.23708/2021(for exemption) in W.P.(C) 7575/2021 CM No.23784/2021(for exemption) in W.P.(C) 7608/2021 1. Allowed, subject to just exceptions and as per extant Rules.
(2.) The applications are disposed of. W.P.(C) 7575/2021 & CM No.23707/2021(for stay) W.P.(C) 7608/2021 & CM No.23783/2021(for stay)
(3.) The nineteen petitioners in W.P.(C) No.7575/2021 and four petitioners in W.P.(C) No.7608/2021 who were appointed as Constables on various dates between 1990 and 2003 in different departments of the CAPFs, viz. the Central Reserve Police Force (CRPF) and the Border Security Force (BSF), have filed the present petitions under Article 226 of the Constitution of India impugning (i) the order dated 13th July, 2021 issued by the respondents repatriating the petitioners to their parent departments since 'No Objection Certificate' (NOC) was refused to the petitioners for permanent absorption in the respondent Central Bureau of Investigation (CBI); and, (ii) the relieving orders dated 14th July, 2021, in terms of which the petitioners have been relieved and directed to join their parent organizations. A further direction is sought for permanent absorption of the petitioners with CBI.;