HARIBANSH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mrs. Nalini Chidambaran, learned Senior Counsel appearing for the petitioner, Mr. V. T. Gopalan, learned Additional Solicitor general of India, appearing for the first and second respondents, and Mr. V. Parthiban, learned counsel appearing for third respondent.

(2.) THE prayer in this Writ Petition is for issuing a direction to the 2nd respondent, namely, Directorate General of CRPF to empanel the petitioner for the post of Inspector General of Police, CRPF by fixing the seniority of the petitioner in accordance with the seniority determined by the 2nd respondent by Lr. No. G. III-1/83-Estt. I, dated 04. 03. 83 and consequently forbear the respondents from promoting any person to the post of Inspector general of Police in the CRPF before promoting the petitioner to the said pos t.