ANIL KUMAR Vs. UOI

JUDGEMENT

(1.) RuleD.B.

(2.) With the consent of the parties, the writ petition is taken up for final hearing.

(3.) The petitioner was recruited in the Central Industrial Security Force as Constable on 1st October 1992 in the sports quota due to his being an excellent athlete. The petitioner participated in the 47th All India Police Aquatic & Cross Country Championship 1998 and has secured favourable results. The petitioner's main grievance is that inspite of his excellent performance he was not given promotion as envisaged by the policy guidelines laid down in Govt. of India, ministry of Home Affairs, Department of personal and Administrative Reforms Office memorandum No. 14015/1-78 Estt (O) dated 4th August 1980.