YADUNATH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by one Yadunath Singh seeking benefit of promotion to the post of Law Officer, Grade-I. Promotion to the post of Law Officer, Grade-I is sought on the basis of the recommendation of the DPC dated 12th January, 2010. As per the Petitioner, DPC granted him promotion to the post of Law Officer, Grade-I subject to obtaining the necessary relaxation in terms of the Memorandum dated 25.03.1996 of Department of Personnel and Training (DoPT).

(2.) The facts of the case are that Petitioner was employed by the Border Security Force on 7.9.1970 as H.C. (DE). Petitioner was promoted as a Sub-Inspector on 30.10.1980.

(3.) Petitioner did not fall under either of paras (a) and (b) because petitioner did not have either 9 years of regular service of Law Officer, Grade-II or 4 years of regular service in Law Officer Grade II with 9 years of regular service in the pay scale of Rs. 10000-15200 with a total of 9 years experience in legal service.