R A PARMAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) By this Letters Patent Appeal, order dated 28-8-1999 passed by the learned Single Judge in Special Civil Application No. 1399 of 1987 has been assailed by the appellant, as his claim for payment of difference of salary to him on the basis of his retrospective promotion to the post of Mounted Police Sub Inspector and thereafter Mounted Police Inspector has been denied.

(2.) The service details of the appellant on which his claim for arrears of difference of salary is based are as under:-

(3.) The appellant was recruited in the year 1950 to the post of Mounted Police Constable and was promoted as Mounted Head Constable in the year 1968. He was further promoted to First Grade Head Constable. One other Head Constable, namely, Shri Shekhavat, who was junior to the appellant, was promoted as Mounted Police Sub Inspector with effect from 3-1-1997. The appellant made a representation to the Department against his supersession. By communication dated 30-9-1985 (Annexure A to the petition), the Director General of Police allowed his representation and granted him promotion to the post of Mounted Police Sub Inspector with deemed date 3-1-1971.