JOGINDER SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner desires that the judgment and order dated 8.5.2009 as also the order dated 9.7.2009 passed by the Central Administrative Tribunal dismissing O.A.No.1590/2008 and RA No.106/2009 respectively, be set aside and as a consequence O.A.No.1590/2008 be allowed. It is further prayed that as a consequence of allowing O.A.No.1590/2008, order dated 29.5.2008 passed by the first respondent be set aside and a direction be issued to said respondent to include the name of the petitioner in Promotion List ,,F (Exe.) with effect from 30.11.2007 with all consequential benefits including seniority, pay and allowances.

(2.) Briefly noted, the relevant facts, giving rise to the claim of the petitioner are that he joined service under the first respondent in the police department and as of the year 2007 was functioning as a Sub-Inspector.

(3.) Rule 5 (iii) of the Delhi Police (Promotion and Confirmation) Rules 1980 envisages promotion of Sub-Inspector to the post of Inspector. Claim of the petitioner matured, to be considered, for promotion to the post of Inspector in the year 2007 and processing the claim, the Departmental Promotion Committee constituted by the first respondent duly considered the case of the petitioner, but since a departmental inquiry was pending against him, the recommendations of the Departmental Promotion Committee were kept in a sealed cover.