BALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) As these three petitions involve an identical issue, the same are being decided by this common order. The issue which arises for consideration is whether the petitioners are entitled for notional promotion after their retirement/VRS to the post of Assistant Commandant (JAO) in W.P.(C) 11307/2016, DIG in W.P.(C) 11896/2016 and also DIG in W.P.(C) 609/2017. The facts are narrated separately of each petition.

(2.) The case of the petitioner as contended by Mr. S. N. Kaul, learned counsel for the petitioner, is that the petitioner was appointed in CISF as Constable in the year 1975 and thereafter, in the year 1984, he was directly appointed as an Assistant Sub Inspector (Ministerial). He was promoted as Sub Inspector (Ministerial) on January 13, 1990 and Inspector (Ministerial) on March 03, 2011. His next promotion under the Recruitment Rules was to the post of Assistant Commandant (JAO) in CISF.

(3.) It is his case that being eligible for promotion as Assistant Commandant (JAO), under the Recruitment Rules, the respondent No.2/ Director General, CISF, issued the letter dated October 30, 2015, to all field formations whereby the petitioner's service record and ACR Dossier were called for the purpose of DPC to be held against the vacancies for the year 2016 and the same were required to be sent by November 25, 2015.