K.G.BALACHANDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Para 4.17 of S.O.No.4 of 2008, arises for interpretation, in this writ petition.

(2.) Petitioner joined the Central Reserve Police Force, on 14/11/2005, as Assistant Commandant, by direct recruitment. Promotional post is one of Deputy Commandant. On 12/8/2011, while undergoing weapon training, petitioner had sustained knee injury, for which he underwent a surgery. Resultantly, he could not take the Pre-Promotional course, for the purpose of promotion.

(3.) Petitioner relied on para 4.17 which deals with relaxation of rules regarding achieving Shape - I medical category, which is the requirement for consideration for promotion. 4.17 reads as under:-