UNION OF INDIA Vs. B S DARJEE

JUDGEMENT

(1.) This is an appeal against the order dated 26.08.2004 of the Division Bench of the Madras High Court in Writ Petition No. 7929 of 2000 (for short the impugned order).

(2.) The facts very briefly are that the Respondent No. 1 was working as Constable (General Duty) under the Central Industrial Security Force (for short the CISF). In 1993, he was considered for promotion to the rank of Lance Naik and was empanelled for such promotion. Before he was appointed as Lance Naik, however, he was awarded the punishment of withholding of one increment for a period of one year and as per circulars of the Department of Personnel and Training, Government of India, his empanelment for promotion to the rank of Lance Naik had to be cancelled on account of the punishment. In 1994, Respondent No. 1 was again considered for promotion and he was found fit, but before his actual promotion he was awarded punishment of withholding of one increment for a period of one year and his promotion was again cancelled. In 1995, he was again considered and empanelled for promotion to the post of Lance Naik, but before he could be appointed, he was awarded the punishment of censure and his empanelment for promotion was cancelled. In 1996- 1997, he was again considered for promotion but he was not found fit by the Departmental Promotion Committee (for short the DPC).

(3.) The rank of Lance Naik in CISF was rationalized and Lance Naiks also became Constables with effect from 10.10.1997, but in the seniority list, Constables who were junior to Respondent No. 1 in service but had been promoted as Lance Naiks were placed above the Respondent No. 1 as he had not been promoted to the rank of Lance Naik. From 1998 onwards, Constables who had completed ten years of service in the rank of Constables including the service rendered by them in the rank of Lance Naik prior to 10.10.1997 were eligible for promotion to the post of Head Constables. Under the relevant circulars, however, such Constables were to be considered only if they came into the zone of consideration as per the seniority list and as the Respondent No. 1 did not come into the zone of consideration for promotion to the post of Head Constable in the years 1998, 1999 and 2000, he was not considered for such promotion.