R R SAHAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Though with completely different factual background, the two writ petitions are being decided by a common judgment for the reason the issue of law which arises for consideration in the two writ petitions is the same.

(2.) Facts pertaining to the case of Sh.R.R.Sahay are that having joined service under Central Industrial Security Force (CISF) he earned promotions and rose to the rank of Deputy Inspector General and as of the year 2010 not only became eligible to be considered for promotion to the next higher post i.e. the post of Inspector General but even came within the zone of consideration for the two vacancies which were anticipated to fall due in the year 2010.

(3.) Completing the procedural formalities and noting that no vigilance inquiry was pending against him, name of Sh.R.R.Sahay was considered at a Departmental Promotion Committee which met on 28.6.2010. The Committee opined that he was fit for promotion and thus placed his name at serial No.2 in the select panel for the reason one Mr.R.R.Bhardwaj, Deputy Inspector General and senior to Sh.R.R.Sahay was also found fit for promotion.