KUNDAN LAL VIJ Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) These two writ petitions have been heard together and they may be disposed of by a common judgment. The petitioner in Civil Writ Petition No. 147 of 1967 is Kundan Lal Vij, an officiating Sub-Inspector, Delhi Police. The petitioner in Civil Writ Petition No. 148 of 1967 is Harish Chander who is also an officiating Sub-Inspector of Police, Delhi. The writ petitions have been filed by the petitioners praying for the issuance of an appropriate Writ, order or direction (1) quashing an order dated 31st January, 1967, by which the names of the petitioners were removed from the promotion list 'F' (2) quashing the supersession of the petitioners by Janki Nath, respondent 10 in the writ petitions and (3) directing respondents I to 3 to give the petitioners their seniority in terms of their entitled confirmation and promotion."

(2.) Respondents 1 to 3 in the Writ petitions are-(1) The Delhi Administration through the Lieutenant Governor, Delhi (2) the Inspector General of Police, Delhi, and (3) the Deputy Inspector General 'of Police, Delhi. Respondents 4 to 10 in the writ petitions are Hari Kishan Marwah, Om Parkash, Sant Ram, Jagat Ram, Harbans Lal, Harbhagwan Singh and Janki Nath and they were impleaded as respondents as their interests are likely to be affected in case the prayers in the writ petitions are granted. In opposition to the writ petitions, a counter-affidavit of Shri Vinod Kumar Seth Under Secretary (Home) Delhi Administration, has been filed on behalf of respondent 1, and a counter-affidavit of Shri L. S. Bisht, Inspector General of Police, Delhi has been filed on behalf of respondent 2. Respondent 4 also filed a counter-affidavit of his own. The petitioners filed rejoinders to the said counter-affidavits filed on behalf of respondents 1 and 2.

(3.) The facts which led to the filing of the writ petitions may now be stated. Kundan Lal Vij joined the Delhi Police as a Junior Clerk on 16th December, 1948. He was declared quasi-permanent in the post of junior clerk with effect from 1st July, 1952. He was absorbed in the rank of Head Constable with effect from 26th August, 1952, and was confirmed as such with effect from 16th September, 1953. He was appointed as Stenographer with effect from 10th July, 1954 and was confirmed as such with effect from 10th July, 1957.