SHAILENDRA KUMAR Vs. UNION OF INDIA
LAWS(MEGH)-2021-9-13
HIGH COURT OF MEGHALAYA
Decided on September 27,2021

SHAILENDRA KUMAR Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

H.S. Thangkhiew - (1.)Matter taken up via Video Conferencing.
(2.)Pursuant to the order dtd. 7/4/2021 passed by this Court, the respondent No. 1 has issued policy guidelines relating to posting of Specialist and GDMOs with PG qualifications in CAPFs and Assam Rifles and the same is contained in communication No. MHA ID No. 45025/06/2018-Pers. I dtd. 23/7/2021 a copy whereof has been submitted to this Court and is accordingly treated as part of the record and marked as "X".
(3.)Learned counsel for the petitioner Mr. A. Das, submits that with the issuance of the new policy guidelines, the grievances of the petitioners have been largely addressed except for the question of permitting lateral entry of GDMOs into the Specialist cadre. Learned counsel submits that if this issue is addressed, the petitioners will no longer have any grievance against their service entitlements. As such he prays that directions be issued to the respondents to consider or reconsider this aspect.


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