VIVEK MINA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner herein was appointed as a Direct Recruit Assistant of 1985 and joined the Ministry of External Affairs with effect from 8.1.1988. He belongs to ST category. Next promotion is to the post of Integrated Grades -II and III of IFS (B) which is governed by IFS (B) (RCSP) Rules 1964. For this promotion 8 years qualifying service is required in the grade of Assistants.

(2.) The petitioner completed 8 years service on 1.7.1996 and therefore became eligible to be considered for promotion to the aforesaid post. The cases of promotion to this post were considered by the respondents in the year 1996 and select list dated 14.11.1996 was circulated. The name of the petitioner was not found in the said list. He, therefore, made a representation to the Joint Secretary, Ministry of External Affairs, and made other representations as well. The petitioner was ultimately promoted to this post in the year 1998-99.

(3.) The petitioner claims that he was wrongly ignored in the select list of 14.11.1996, as by the relevant time he had rendered qualifying service and was therefore eligible to be considered for promotion.