PRABHAT RANJAN DEO Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The legal controversy that arises for consideration is the maintainability of the present petition before this Court. It would be exposit here to give a narrative of short and uncontroverted facts, only to decide the jurisdiction of this Court to entertain the Petition.

(2.) Petitioner successfully qualified the Civil Services Examination in the year 1986 and was allocated Indian Police Service ('IPS') and assigned Haryana Cadre. On 01.10.2018, vacancy arose in the post of Director General Police (DGP), Haryana, pursuant whereto, State of Haryana, on 25.01.2019, sent a list of 11 eligible officers, who had completed 30 years of service, to UPSC for consideration and empanelment. On 18.02.2019, UPSC empanelled three IPS officers, but Petitioner was not amongst the three. Pursuant to empanelment by the UPSC, on 18.02.2019, Respondent No. 4 herein was appointed as DGP, by State Government of Haryana.

(3.) Petitioner in the present petition assails the empanelment dated 18.02.2019 made by UPSC and the subsequent appointment of Respondent No. 4 as DGP, State of Haryana vide Appointment Order dated 18.02.2019.