I A KHAN Vs. UOI

JUDGEMENT

(1.) RULE DB.

(2.) HEARD for disposal.

(3.) THE petitioner was employed as a constable under CRPF on 7. 5. 1970 and earned promotions reaching the post of a Sub Inspector. Further promotional post available for the petitioner was the post of inspector. All was fine in the service career of the petitioner till a turbulence took place in the year 2007.