RAJENDER PAL SINGH Vs. UOI

JUDGEMENT

(1.) THE Petitioner joined the Indo-Tibet Border Police as a Sub-Inspector on 14.2.1995. THE next promotional post available is that of an Inspector and to earn a promotion to which, as per service rules, it is mandatory for a Sub-Inspector to successfully undergo a promotion course called SO Tactic Course-cum-Departmental Promotion (E-List) Test. THE entitlement of the petitioner enured in the year 2007 to be promoted and thus he was permitted to undergo the promotion course. He underwent the course but failed in the test held with effect from 24.9.2007 till 30.9.2007. He failed in DPET.

(2.) THE petitioner successfully cleared the course and the examination in the year 2008 and thus was placed in the approved E-List of Inspectors.

(3.) A perusal of the circular dated 15.11.2007 shows that it intends to grant only one opportunity to the force personnel to take an approved List Test in a particular year.