ROSHAN LAL Vs. COMMISSIONER OF POLICE DELHI

JUDGEMENT

(1.) A judgment dated 1st September 1998 of Central Administrative Tribunal, Principal Bench in OA 231/96 and rejecting the Original Application filed by the petitioner herein, is in question in this writ petition. The issue involved in. this writ petition is as to whether the period during which the petitioner was posted in ad hoc temporary service as Assistant Sub Inspector (MT Fitter Grade-I) was to be calculated for the purpose of his seniority or not.

(2.) The petitioner was promoted as ASI (MT Fitter Grade-1) on ad hoc basis on 22/02/1982. He was appointed on a regular basis as ASI (MT Fitter Grake-I) on or about 26/02/1988. On 3/03/1988 he was regularized as ASI (MT Fitter Grade-1).

(3.) The petitioner completed two years of probation as ASI (MT Fitter Grade-1) on 3/03/1990. He was again promoted as MT/SI(Technical) w.e.f. 22/11/1990 on ad hoc basis whereafter he was promoted in the said post on regular basis on 21st May 1996.