S.C. PADHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. C.T. Jamir, learned senior counsel appearing for the petitioner and also Mr. Yangerwati, learned counsel, appearing for the respondents. This proceeding has been initiated seeking the following relief:-

(2.) The facts which are stated in the petitioner under Article 226 of the Constitution of India and which are necessary for disposal of the present proceeding, in brief, are that the petitioner herein was initially appointed as Civilian Officer Grade-II (Group A Gazetted) in Border Road Organisation, (in short, BRO) in the year 1990 and 1997, he was promoted to the rank of Sr. Administrative Officer, (in short, SAO). The next promotional post for the officer working as SAO is Joint Director (Administration).

(3.) It has been stated that the petitioner has all along been discharging his duties sincerely, with dedication and to the best of his ability. On 03.07.2007, a Departmental Promotion Committee, (in short, DPC) was constituted to consider the promotion of officers in the rank of SAO to the post of Jt. Director (Administration) and all the officers in the zone of consideration including the petitioner were considered for promotion.