(1.) This is an appeal for setting aside order dated 31.1.2007 passed by the learned Single Judge whereby he rejected the appellant's prayer for issue of a mandamus to the respondents to promote him as Inspector, Railway Protection Force with retrospective effect.
(2.) The appellant joined the service as Sub-Inspector in Railway Protection Force, South Central Railway, with effect from 25.2.1963. In the course of service, five departmental enquiries were instituted against him and he was punished. He successfully challenged the orders of punishment in Writ Petition Nos.4241 of 1972, 1639 of 1973, 3725 of 1975, 5240 of 1978, 11447 of 1983 and 12341 of 1983. His case was considered by the Departmental Promotion Committee (DPC) in 1973, 1976, 1979, 1981, 1983 and 1984 for promotion to the post of Inspector, but he was not found suitable on account of adverse entries in the confidential reports. He was promoted as Inspector Grade-II with effect from 14.11.1987 and as Inspector Grade-I with effect from 1.1.1996. After 3 years and six months of his promotion as Inspector Grade-II, the appellant filed Writ Petition (Civil) No.596 of 1991 before the Supreme Court, which was disposed of on 18.7.1991 in the following terms:
(3.) The appellant did not pursue his cause in terms of the direction given by the Supreme Court. Instead, after a gap of 4 years and 3 months, he filed Writ Petition No.22596 of 1995 with the following prayer:
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