ASI M KAMLESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) COUNTER affidavit has not been filed, but learned counsel for the respondents places reliance on clause 2 of para 9.15 of the Establishment Manual of CRPF to negate the claim predicated by the petitioner.

(2.) ADMITTEDLY, on being selected, after completing the mandatory course, vide a Signal dated 13.04.2010 the petitioner was promoted from the post of ASI to SI(M) pertaining to the vacancy year 2010-2011. On promotion, the petitioner was allotted RTC-II AVADI vide Signal dated 23.04.2010.

(3.) CONSIDERING the request made by the petitioner and accepting the third alternative, on 14.05.2010 an office order was issued which reads as under: