AKRAM SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.30797/2020 (for exemption) 1. Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of. W.P.(C) No.9606/2020

(3.) The petitioner, now holding the rank of Deputy Commandant in the respondents Central Reserve Police Force (CRPF), has filed this petition impugning the order dated 5th August, 2020 of the respondents CRPF, rejecting the representation of the petitioner and seeking mandamus to the respondents CRPF to grant out of turn promotion to the petitioner, to the rank of Assistant Commandant, retrospectively w.e.f. 4th August, 2002, in line with the judgment dated 20th April, 2015 in W.P.(C) No.7043/2012 titled Pradeep Singh and Anr. Vs. Union of India, and with all consequential benefits.