SATPAL RAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions and as per the extant rules.

(2.) The applications are disposed of.

(3.) The three petitioners viz. (i) Satpal Rawat, (ii) Rajendra Singh Chauhan and (iii) Radha Mohan Meena, claiming to be (a) serving as Deputy Inspector Generals in respondents no.2 and 3 Central Reserve Police Force (CRPF); and, (b) eligible for promotion to the post of Inspector General, vacancies in which post have arisen/are likely to arise on 1st May, 2020, 30th June, 2020 and 31st July, 2020 due to retirement and promotion of officers from the Promotee Cadre in the post of Inspector General, have filed this petition seeking a mandamus to the respondents to, convene a Departmental Promotion Committee (DPC) for promotion to the rank of Inspector General, against the three anticipated vacancies and to immediately consider the petitioners for the said vacant posts, for promotion to the rank of Inspector General.