KAUSTHUBA NAND PANT Vs. UNION OF INDIA

JUDGEMENT

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

(2.) It is the case of the petitioner that the petitioner was inducted into the Indo-Tibetan Border Police (ITBP), a paramilitary organization, in 1988, as a direct-entry Sub-Inspector (GD), and has had a smooth and commendable career progression. The petitioner was promoted to the post of Inspector in 1991, Assistant Commandant in 2003, Deputy Commandant in 2009, and Second-in-Command (2IC) in 2012. Since then, the petitioner has been serving as 2IC with seniority at Serial No. 6 in the cadre, maintaining an excellent service record throughout.

(3.) It is the case of the petitioner that the petitioner has been overlooked for promotion from the post of 2IC to the post of Commandant by the regular Departmental Promotion Committee (DPC), despite officers junior to him being granted promotion through the same process.