ANAND SARUP Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer in the present petition by an Inspector in the Central Bureau of Investigation ("CBI") is for grant of seniority as Inspector from the date he was promoted as Inspector in the Central Reserve Police Force ("CRPF") from where he came to the CBI initially on deputation and was later absorbed as such.

(2.) The background facts are that the Petitioner joined the CRPF on 17th September, 1985 as Assistant Sub-Inspector (Ministerial) ["ASI (M)"]. He was promoted as Sub-Inspector (Ministerial) ["SI (M)"] on 29th January, 1992.

(3.) He applied for deputation to the CBI as Inspector of Police. Consequent upon his selection, he joined the CBI on deputation basis as Inspector on 1st November, 2000 for an initial period of three years extendable up to five years.