AMAR SINGH Vs. DIRECTOR GENERAL CRPF

JUDGEMENT

(1.) 1968 and during the course of his service with the respondents the petiioner in 1992 by completing 5 years service in the rank of,Head Constable was entitled to take SUOCC course for promotion to the post of Sub-Inspector. The petitioner, however, took this test in October, 1998. The aforesaid course consists of 3 groups and the petitioner passed group 2 and 3 but failed in group 1. In March, 1999 the petitioner took the final test of group 1 but again failed. In October 1999 a third chance was given to the petitioner to take group 1 test and the petitioner qualified the same on 15/10/1999, The petitioner was informed that he had passed the said coures and had been declared qualified. The petitioner was called for his promotional medioal on 20/1/2001 and 21/1/2001. He was informed through a wireless order that the approval granted in 1999 was withdrawn and that he was required to take all 3 group tests again. The petitioner made an application through proper channel against. the same on 16.2.2001 but the same was rejected on 10.4.2001. The petitioner thus approached this court through the present writ petition.

(2.) The Standing Order No.6/99 deals with the eligibility condition for promotion of such candidates. The relevant clause 2 is as under:-

(3.) In view of the aforesaid if a person fails only in one of the groups then he is entitled to a second chance. However, the eligibility conditions of the same Standing Order also has clause 5 which states: "not more than three chances shall be admissible" The learned counsel for the petitioner, thus contends that since the petitioner had passed two groups in the first instance he was rightly given a second opportunity for the remaihing one group which he availed of the petitioner. failed and Was thus granted third/opportunity in view of the above clause 5.