THULASIDAS C. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are Circle Inspectors of Police.The next higher category to which the petitioners aspire to be promoted is that of Deputy Superintendent of Police.The above post is a selection post.A select list of Circle Inspectors of Police fit for promotion as Deputy Superintendent of Police for the year 1994 was prepared by the Departmental Promotion Committee(D.P.C.) evidenced by Exhibit P2 dated 25th October 1.994.Eighteen persons were included in the above select list.Thereafter another select list of Circle Inspectors for promotion as Deputy Superintendent of Police was prepared by the D.P.C.and published on 6th January 1996 as per Exhibit P6.This is for the year 1995.Eighty -nine persons were included in the above list.As per Exhibit P7 order dated 20th February 1996,79 Circle Inspectors were promoted provisionally as Deputy Superintendent of Police.

(2.) THE prayers in the Original Petition are as follows:

(3.) SHRI O.V.Radhakrishnan,learned counsel for the petitioners argued that select list should be prepared during a calendar year for the vacancies estimated to arise in the next calendar year.Therefore,according to him,when the D.P.C.met to prepare the select list for the year 1995 it should have taken into consideration the vacancies which are to arise in 1996.In order to appreciate the scope of the above argument it is necessary to look into the relevant provisions contained in R.28(b](i )(e)of the K.S.&S.S.R Sub clauses(a)to(e] of clause(4)are as follows: