MANGAL DAS Vs. LT GOVERNOR

JUDGEMENT

(1.) Petitioner Mangal Dass was confirmed as a Sub Inspector of Police in the Delhi Police Force in March, 1965. The promotions of the officials of the police force are dealt with in Chapter XIII of the Punjab Police Rules 1934, Vol. II, as applied to Delhi. According to Rule 13.1 (1) promotions from one rank to another and from one grade to another in the same rank shall be made by selection tempered by seniority. Efficiency and honesty shall be the main factors governing selection. Before a Sub-Inspector is promoted to the post of an Inspector of Police, the procedure of selection is laid down in rule 13.15 which is (...)

(2.) The petitioner complains that the procedure prescribed by rule 13.15 was violated by the respondents (the police authorities operating under the rules) in the following manner:-

(3.) The petition was resisted by the Police authorities whose reply to the above contentions was briefly as follows :-