SATYA PARKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS O.A. has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985, seeking mainly the following reliefs: -

(2.) THE brief facts of this case are that the applicant joined the Chandigarh Police initially as a Constable (Wireless Operator) and was subsequently promoted as Head Constable, vide order dated 06.01.1993. He also completed the Wireless Operator Grade -III Condensed Course in August, 1992 and Wireless Operator Grade -II Course during the period 20.04.2009 to 16.10.2009. Averment is made in the O.A. that the applicant is due for promotion to the post of Assistant Sub Inspector as he is at Sr. No. 3 of the Seniority list dated 28.10.2010 (Annexure A -3) and two posts of ASI are lying vacant out of which one would go to Head Constable Ved Parkash, who is at Sr. No. 2 of the seniority list and the person at Sr. No. 1 namely Mr. Talwinder Singh has already been promoted as ASI.

(3.) WHILE no written statement was filed on behalf of the respondents, short reply was filed by the Home Secretary Chandigarh Administration on 21.01.2013 wherein it has been stated that the respondent - Chandigarh Administration will ensure that reservation in promotion to the SC/ST employees is provided after fulfilling the parameters laid down in the case of M. Nagraj (supra) and further interpreted in the judgment dated 13.09.2013 in the case of H.P. Scheduled Tribes Employees Federation & Another Vs. Himachal Pradesh S.V.K.K. & Others (Annexure R -4/1).