ASSTT. COMDTT. SUNIL DOBRIYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.20586/2021 (for exemption) 1. Allowed, subject to just exceptions and as per extant Rules.

(2.) The application is disposed of. W.P.(C) 6562/2021

(3.) The petitioner joined respondents Central Reserve Police Force (CRPF), as a Sub-Inspector, in the year 1994. The petitioner, in or about the year 2002, consented for empanelment for a U.N. Mission and further consented that he will not claim seniority, if could not go for PrePromotional Course on account of being so empanelled. The petitioner, as per his seniority, became entitled to go for the Pre-Promotional Senior Sub- Inspector Cadre Course, necessary for promotion from Sub-Inspector to Inspector, on 7th April, 2003 but did not go for the said Course, to save his chance of proceeding for the U.N. Mission for which he had been empanelled. The petitioner, in fact proceeded to Kosovo, on U.N. Mission, on 8th May, 2003 and remained there till 2004. The petitioner finally completed the Senior Sub-Inspector Cadre Course between 24th January, 2005 and 25th March, 2005 and was promoted to the post of Inspector in May, 2005 and was promoted to the post of Assistant Commandant in 2010.