SHRI PRADEEP MOHAPATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. C. R. Pattnaik, learned counsel for the petitioner and Mr. S.K. Patra, learned Central Government Counsel.

(2.) THE petitioner in this writ application challenge the order dated 25.9.2010 and 14.10.2010 passed by opposite party No.6, Commandant, 60th Bn., CRPF vide Annexures -5 and 6 and prays for a direction to the opposite parties to allow him to undergo Senior Under Officer Cadre Course for being eligible for promotion to the rank of Sub -Inspector in the CRPF.

(3.) ACCORDING to the petitioner, when his counter parts were promoted to the post of Head Constable/GD and the case of the petitioner was not considered, he approached this Court in W. P.(C) No.916 of 2009 which was disposed -of on 10.4.2009 with a direction to the Commandant 60 Bn CRPF to take a decision on the petitioner's representation dated 23.5.2008 within 3 months. When the aforesaid order was not complied with, the petitioner filed CONTC No.2118 of 2009 and during pendency of such contempt petition, the DIG (Estt.) DTE of the Directorate General, CRPF vide order dated 20.1.2010 in Annexure -2 assigned the seniority of the petitioner as Head Constable and indicated that he would claim seniority for next rank promotion with effect from 20.7.2001.