RAJ KUMAR JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Indian Police Service (hereinafter referred to as the 'IPS') is one of the many All India Civil Services. The pay band(s) and grade pay(s) admissible to a member of the IPS are as follows:- <FRM>JUDGEMENT_823_ILRDLH23_2013_1.html</FRM>

(2.) Appointment to the service is by direct recruitment as also promotion/induction of substantive members of State Police Services including the Delhi, Andaman and Nicobar Islands, Lakshwadeep, Daman and Diu and Dadra and Nagar Haveli Police Service (hereinafter referred to as the 'DANIPS'). Eligibility for appointment by promotion is 8 years of regular service in the post of Deputy Superintendent of Police or any other equivalent post.

(3.) As is clear from its nomenclature, DANIPS is a law enforcement police force in-charge of Delhi, Andaman and Nicobar Islands, Lakshwadeep, Daman and Diu and Dadra and Nagar Haveli. There are following 4 grades in DANIPS:- <FRM>JUDGEMENT_823_ILRDLH23_2013_2.html</FRM>