ATTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY these writ petitions filed under Article 226 of the Constitution of India, the petitioners seek a writ of mandamus to the respondents to grant promotion to the petitioners to the rank of Sub -Inspector alongwith seniority and financial benefits from the date their juniors had been promoted; and (ii) a writ of mandamus to the respondents to grant the same relief as granted vide order dated 09.11.2010 in W.P.(C) 4112/2010 from the date their juniors had been promoted alongwith arrears of pay and other consequential and financial benefits.

(2.) THE common grievance raised by the petitioners in these two Writ Petitions is that they were not detailed to undergo the W.T. (P) Promotional Course for promotion to the post of Sub -Inspector along with their batchmates so as to qualify the criteria for promotion to the next rank of Sub -Inspector before the completion of 47 years of age and this non - detailing of the petitioners has adversely affected these petitioners apropos their seniority and promotions to the next rank.

(3.) THE learned counsel further submits that the petitioner in W.P.(C) 3240/2013 had made his representation to the respondents with a request for detailing him to undergo the said course before his completing 47 years of age, but his request was not acceded to by the respondents.