SURENDRA PAL SINGH Vs. UOI & ORS

JUDGEMENT

(1.) The Petitioner, who superannuated from the services of the Railway Protection Force (RPF) inter-alia seeks a writ of mandamus for granting ante-dated promotion to the post of Assistant Security Officer (ASO) and consequential benefits arising therefrom.

(2.) The writ petition has reference to several other writ petitions and it transpires that the Petitioner has been engaging in litigation with the Respondent - RPF since 1975 and as yet there is no effective conclusion to his grievances.

(3.) The Petitioner joined the RPF as Prosecuting Inspector in the year 1970. At that time, promotions to the next hierarchal post of Assistant Security Officers were being accorded to the Inspectors in the executive branch of the RPF, to the exclusion of the Inspectors of the Prosecution branch i.e Prosecuting Inspectors like the Petitioner. In order to create additional avenues of promotion for the Prosecuting Inspectors, who were stagnating, RPF created nine posts of Assistant Security Officers/ Prosecution (ASO/P) on 2 nd November 1973.