RAMCHANDRA DAYARAM GAWANDE Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) The appellant appointed to a substantive post in State Police Service was promoted as a Superintendent of Police in senior time-scale on 11/5/1976. He was brought on the select list for the year 1977. He was given seniority in the All India Police Service from promotee quota w. e. f. 30/4/1978. Since he was brought on the select list on the said date under Rule 3 (3 (b) of the INDIAN POLICE SERVICE (Regulation of Seniority) Rules, 1954 (for short 'the Rules') , the appellant claimed the year of allotment, i. e. , 1972 under INDIAN POLICE SERVICE (Regulation of Seniority) Rules, 1954, which was rejected by the tribunal in the impugned order dated 18/8/1995 in OA No. 557 of 1990.