PRATAP SINGH Vs. UOI

JUDGEMENT

(1.) PETITIONER was appointed as a 2nd In-Command under the Central Reserve Police Force and having a legal background was selected on deputation in CISF as an Assistant Inspector General (Legal & Regulation). PETITIONER proceeded on deputation on 29.3.1996 and on 22.11.2002 was permanently absorbed as Assistant Inspector General (L&R) in CISF.

(2.) IT be noted that the post of Assistant Inspector General (L&R) is an isolated post.

(3.) CISF Rules 2001 permit conferment of local rank, vide Rule 5 thereof, which reads as under:-