HANSRAJ Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated February 13, 2020, passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short) in Original Application No.4666/2014 ('OA', for short) whereby the Tribunal has dismissed the OA filed by three persons including the petitioner herein.

(2.) The challenge in the OA by the petitioner(s) therein was to an order dated March 10, 2014, whereby, the representation of the petitioner(s) to count their training period while being promoted as Head Constable (Assistant Wireless Operator) ('HC (AWO)', for short) for the purpose of increment(s), was rejected.

(3.) The petitioner Hansraj (who has filed this petition) was initially appointed as constable on August 7, 1991 and was promoted (absorbed) as HC (AWO) in Communication Unit of Delhi Police on August 7, 2000. Rule 17 of the Delhi Police (Appointment and Recruitment) Rules, 1980 ('Rules of 1980', for short), deals with appointment of Radio (Wireless) and MT Staff and Rule 17-B(IV) and appointment / promotion to the post of AWO / Teleprinter Operator (HC). Standing Order No.223/86, deals with the appointment of Assistant Wireless Operator Grade-III (HC) and Teleprinter Operator Grade-III (HC) in Delhi Police, in accordance with Rule 17-B(IV) of the amended Rules, 1986 read with Rule 13(ii) of the Rules of 1980.