PREM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioner pray for the following reliefs:-

(2.) It is the case of the petitioner that the petitioner was inducted into the Central Reserve Police Force (in short, 'CRPF') as Constable (General Duty), on 1/4/1990. The petitioner completed the Basic Armourer Course in 1994 and was subsequently transferred to the Armourer Division on 7/7/1995. On 8/8/2005, the petitioner was promoted from Constable (CT) (Armourer) to Head Constable (HC) (Armourer), and since then, the petitioner has continuously served the country without any further promotion.

(3.) It is the case of the petitioner that there was initially a promotion schedule in the CRPF for the advancement from HC to Sub Inspector (in short, 'SI'), however, in the year 2018, the Ministry of Home Affairs (in short, 'MHA') issued a Memo No. O.VI-7/2013- PERS-II dtd. 3/8/2018, creating the post of Assistant SubInspector (ASI) (GD) in the CRPF. The said promotion schedule was later approved by the Directorate, vide Order No. O.VI-7/2013-ORGDA-III, dtd. 21/12/2018, for application to the CRPF (Armourer) as well.