RAM SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner is aggrieved inasmuch as he has not been considered for the post of Sub-Inspector. THE petitioner was working as an Assistant Sub-Inspector in the security unit of the President's cell. THE only point which arose for consideration before the Tribunal was whether there has been a wrong calculation of the adverse points by which the petitioner was to be assessed. According to the petitioner 12 adverse points have been wrongly attributed to him and it is because of this reason that he has been assessed `unfit' and not considered for the promotion to the post of Sub- Inspector.

(2.) THE Central Administrative Tribunal, Principal Bench, New Delhi rejected the plea of the petitioner in OA No. 3226/2011 by virtue of the impugned order dated 15.09.2011.

(3.) PARAGRAPH 4 of the said Standing Order also makes it clear as to how the adverse points are to be calculated. Each major punishment involving corruption/moral turpitude is to carry 6 points. Other major punishments carry 4 points and each censure is to carry 2 points. What is more important is that a censure awarded consequent upon conducting a departmental enquiry proceedings for the award of a major punishment in which the charges have been found proved are to carry 4 points.