SURAT SINGH Vs. UOI

JUDGEMENT

(1.) APPOINTED as a Sub Inspector under CRPF on 10.9.1969 petitioner earned promotions to the post of Inspector, Asstt.Commandant and then Deputy Commandant. Being eligible for further promotion on account of the fact that he had rendered the qualifying service, petitioner was considered for promotion to the rank of Deputy Commandant at the DPC which met on 7.4.1997. Previous 5 years ACRs which were recorded were considered by the DPC, being the ACRs for the period 1991-92 till the year 1995-96. The petitioner failed to meet the benchmark. He learnt that pertaining to the ACR years 1991-92 and 1992-93, whereas the Initiating Officer and the Reviewing Officer had graded him ,,Very Good, the Countersigning Authority downgraded the same to ,,Average.

(2.) THE petitioner earned a promotion the next year when the DPC convened on 11.2.1998 found petitioner having achieved the benchmark ,,Very Good inasmuch as said DPC excluded the ACR grading for the year 1991-92 and considered the ACR gradings for the years 1992-93 till 1996-97. It is apparent that in the year 1996-97 the petitioner earned the ACR grading ,,Very Good.

(3.) ADMITTEDLY, aforesaid procedure has not been followed.