SURINDER KUMAR SAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The short point involved in this petition is as to whether the petitioner, who arrested 75 proclaimed offenders during the period of one year i.e. from 11.05.1992 to 10.05.1993 and was recommended for out of turn promotion in accordance with Rule 19 of Delhi Police (Promotion and Confirmation) Rules, 1980 (hereinafter referred to as the said Rules) ought to have been promoted w.e.f. 11.5.1993 irrespective of the holding of Departmental Promotion Committee (DPC) by the respondents.

(2.) Briefly stating the facts of this case are; that the petitioner who was working as a Sub-Inspector with Delhi Police and arrested 75 proclaimed offenders in one year during the period commencing from 11.05.1992 to 10.05.1993 and was recommended for out of turn promotion but was promoted to the post of Inspector w.e.f. 05.08.1994 after a DPC was held and was regularly promoted w.e.f. 18.08.1994. It may be observed here that letter recommending the promotion of the petitioner to the post of Inspector has not been placed on record.

(3.) It is the case of the petitioner that he ought to have been promoted to the next post of Inspector w.e.f. 11.05.1993 in view of the scheme framed by the respondents as given on page 53 of the paper book as Annexure P-5, Annexed to the rejoinder which reads as under: