D P SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against an order and judgment dated 03.02.1998 passed by the Central Administrative Tribunal, Principal Bench ( hereinafter referred to as 'the Tribunal' ) in O.A. No. 275 of 1998 whereby and whereunder an original application filed by the petitioner herein claiming seniority from the year 1977 was dismissed as also an order dated 10.09.1999 whereby and whereunder the review application filed by the petitioner herein was also dismissed.

(2.) The basic fact of the matter is not in dispute. The petitioner joined as a Sub-Inspector (Trainee) in U.P. Police on 16.02.1964. He joined the Central Bureau of Investigation ( in short, 'CBI' ) on deputation on 11.05.1966. He expressed his option for his absorption on the post of Sub-Inspector in 1969.

(3.) On or about 31.12.1970, he was appointed in the deputation quota on the post of Inspector upon following the recruitment rules. He again was promoted and appointed in the post of Deputy Superintendent of Police ( in short, 'DSP' ) in CBI in terms of deputation quota on 24.11.1977. On or about 14.04.1980, he again while exercising his option gave consent for his absorption on the post of DSP in CBI.