- (1.) This writ petition has been filed by the petitioners aggrieved against the order (Annex.-9), whereby their services have been terminated w.e.f. 01.10.2015
(2.) The petitioners were appointed in BSF on the post of CT (GD); joined their services on 30.09.2014 and underwent 40 weeks training. The appointment was given to the petitioners by the Assistant Commandant (MIN) FTR HQ BSF, Kashmir and the training was held at Udhampur (J&K); whereafter, on account of the respondents, coming to the conclusion that as the petitioners were domicile of Rajasthan and did not belong to Jammu & Kashmir State, their services were terminated.
(3.) The order dated 01.10.2015, which is challenged in the present writ petition was issued by the office of Inspector General, Frontier Headquarter, BSF, Kashmir and served on the petitioners while they were performing their duties at Jammu & Kashmir. In the present writ petition, the petitioners have impleaded the following respondents :- "1. Union of India through the Secretary, Ministry of Home Affairs Govt. of Inida, North Block, Central Secretariat, New Delhi. 2. Director General, BSF Head Quarter, Block No. 10, CGO Complex, Lodhi Road, New Delhi-03. 3. Deputy Inspector General, STC BSF Humhama Budgam, Near New Airport, Sri Nagar (J & K).;