SATISH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought an appropriate writ, order or direction to the respondent No.2, Directorate General, Central Reserve Police Force to convene a review DPC to assess the suitability of the petitioner for promotion to the post of Inspector (GD) since his junior, Sh. Sunil Kumar Gupta who had undergone the SSICC Sl.No.27 has been promoted as Inspector with effect from January, 2007, and the said promotion has been declined to the petitioner.

(2.) THE petitioner asserted that he joined the Central Reserve Police Force (CRPF) on 1st March, 2003 and was directly appointed as Sub Inspector (GD) through SSC in the scale of Rs.5500-175-9000/- and was posted with 12th Battalion by office order No.R.II.1/03-12-EC-I dated 19th April, 2003.

(3.) WHILE rejecting the plea of the petitioner for promotion it was noticed by the respondent that the petitioner was screened for the SSICC Sl.No.27 but was not detailed for the said course as he could not score the requisite qualifying marks. Again the petitioner was not considered for detailment of the SSICC Sl.No.28 & 29 as he could not score the qualifying marks.