MAHESH KUMARAGAL Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) Passing the Hindi test is a condition for promotion and since the appellant had passed the test on 20/9/1981, he was given promotion and seniority was fixed with effect from the passing of the said test. Under these circumstances, we do not find any illegality in the order passed by the tribunal warranting interference.

(3.) The appeal is accordingly dismissed.