R S GILL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner's writ petition challenging his non-promotion to the post of Dy.Inspector General has been dismissed by Tribunal giving rise to this petition.

(2.) Petitioner an aspirant for promotion was at Serial No.8 of the enlisted Officers falling in the zone of consideration. Two senior Officers (Respondent No.3 & 4) were promoted but he was left out.

(3.) Petitioner challenged this by invoking terms of OM dated 16.10.2000 which according to him, authorised the DPC to consider the ACRs of contenders of preceding five years only. His grievance was that the DPC had gone beyond five years and had considered eight years of ACRs and this way it had violated the provisions of the aforesaid OM, laying down the procedure to be observed by the DPC. A judgment of J & K High Court was relied upon to support the case.