SHARMILA YADAV Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Sharmila Yadav, the writ petitioner, has filed the present petition for grant of notional seniority in the rank of Assistant Sub-Inspector (Mahila) with effect from 6th July, 2011 with all consequential benefits. She has also prayed for quashing of orders dated 2nd August, 2016 and 8th February, 2017, whereby the respondents have rejected her case for fixation of seniority in the rank of Assistant Sub-Inspector (M) with effect from 6th July, 2011.

(2.) The petitioner had joined the Central Reserve Police Force (CRPF) at the post of Head Constable (M) upon selection on 28th January, 2006.

(3.) On 7th December, 2009, the petitioner had appeared in the departmental examination for promotion to the post of Assistant SubInspector (M). As per the gradation list published on 27th April, 2010, the petitioner had qualified and had secured rank at Sr.No.780 amongst Head Constable (M) as on 1st April, 2008. The petitioner was thereafter nominated along with other eligible qualified Head Constables (M) for promotion to the post of Assistant Sub-Inspector (M) on 13th January, 2011.