M.A. KHAN Vs. N.S. SETHI

JUDGEMENT

(1.) PETITIONER was allegedly superseded for the post of A.P.P. Grade - I when his two juniors Chhotelal Tiwari and S.P.Mishra were promoted to the post on 25.10.1979. He felt aggrieved and filed T.A. No. 2411/88 complaining about his supersession. This was resisted by State -respondent on the plea that he suffered bad A.C.Rs. dated 21.3.76, 21.3.77 and 31.3.83. He repelled this on the grand that these A.C.Rs. could not be recorded by the Police Authorities from] .4.1974. This prevailed with the Tribunal leading to the disposal of his petition by the following order dated 20.12.1993 :

(2.) STATE -respondent was repeatedly asked to produce Minutes of the D.P.C. so that the basis for depriving him from notional promotion from 25.10.1979 could be ascertained. The requisite Minutes have been produced now which show that the D.P.C. again comprised of police officials and had declared petitioner unfit for promotion from 25.10.1979 to 1982 on the basis of assumption and his performance anterior to this period.

(3.) BE that as it may, Petitioner was again reverted later to post of A.P.P. Grade -II on 8.5.1997. He is said to have thereafter applied for his voluntary retirement which was accepted by an order dated 4.9.1997 from 20.8.1997.