M RAM KUMAR Vs. DIRECTOR GENERAL CISF

JUDGEMENT

(1.) The petitioner was directly appointed as Assistant Sub-lnspector(Clerk/ Typist) in the CISF with effect from February 20, 1986. He completed his probation with effect from February 19, 1988. In this regard an order was passed by the Commandant, CISF on June8, 1989 and the order clearly states that the petitioner completed his probationary period satisfactorily on February 19, 1988. Despite the completion of the period of probation, the petitioner was not confirmed till June 1, 1990 on the ground that the DPC did not consider him fit to be confirmed before that date.

(2.) Learned counsel for the petitioner submits that the petitioner was entitled to be confirmed with effect from February 19, 1988 when he completed his probation. On the other hand, learned counsel for the respondent submits that the question of confirmation had to be considered by the Departmental Promotion Committee on the basis of ACRs of the petitioner recorded during the probationary period which contained adverse entries.

(3.) I have examined the submissions of learned counsel for the parties.