RAJEEV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) On 5th August 2020, when this petition had come up for admission, inter alia, the following order was passed:

(2.) Though neither party has filed any document as was ordered but the counsel for the respondents No. 1 to 3 Central Reserve Police Force (CRPF) states that he has with him the seniority lists issued yearly, from the year 2001 to the year 2019 and in all of which the seniority of the petitioner is the same as is impugned in this petition. He thus states that the petitioner having not challenged his seniority for 20 years and having allowed it to settle, the petition is highly belated and barred by limitation. It is also contended that the petitioner has earned two promotions, to the rank of Deputy Commandant and to the rank of 2IC, based on the same seniority and without any protest and without representing against gradation list published year after year.

(3.) The counsel for the petitioner has gracefully confirmed but states that the petitioner has been making representations against his seniority. However on enquiry it is stated that the said representations have not been filed with the petition.