UNION OF INDIA Vs. BINOY CHETTRI

JUDGEMENT

(1.) The Union is in appeal against a judgment and order of August 30, 2022 by which a Single Bench of this Court has allowed the writ petition carried by the respondent herein and granted certain financial benefits to the writ petitioner upon holding that the delay in obtaining the requisite criteria for being entitled to such benefits could not be attributed to the writ petitioner.

(2.) The facts are not much in dispute and have been clearly indicated in the impugned judgment and order.

(3.) The writ petitioner joined as an Assistant Commandant in the Central Reserve Police Force on April 24, 1999. However, before the writ petitioner could be promoted to the post of Deputy Commandant, for which he became eligible in the year 2006, disciplinary proceedings had commenced against him. Accordingly, the writ petitioner's case for promotion was considered by the departmental promotion committee on May 24, 2006 and the result was kept in a sealed cover.