SATINDER SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner seeks a direction to the respondents to convene a supplementary Departmental Promotion Committee (DPC) and appropriately consider his claim for promotion to Deputy Inspector General (DIG) in the Central Reserve Police Force (CRPF).

(2.) The petitioner had earlier approached this Court by filing W.P.(C) No.7093/2013 contending inter alia that the CRPF had overlooked his candidature on the ground of wrongful medical categorization. By a judgment and order dated 19.12.2013, this Court had directed the CRPF to rectify its error after finding that the medical categorization was vitiated.

(3.) The petitioner, in the meanwhile, was facing disciplinary proceedings since 2008. This culminated in the imposition of penalty of reduction to a lower stage in time scale of pay by one stage without cumulative effect for a period of three months effective from 30.09.2013 to 30.12.2013. As a matter of fact, the petitioner superannuated and retired from service on 31.12.2013. The respondent-CRPF had sought for review of the judgment in so far as it pertained to certain observations. The review petition was accordingly partly allowed on 29.04.2014. The Court noted the rival contentions of the parties and also that the CPRF was bound to take into account the Office Memorandum No.22011/4/91 dated 14.09.1992 which was interpreted by a judgment of the Supreme Court in Union of India vs. K.V. Jankiraman, 1991 4 SCC 109.