UBSI BIREN LOTHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The five writ petitioners presently working as Unarmed Branch Sub-Inspector (UBSI) are aggrieved by alleged denial of promotion to the rank of Unarmed Branch Inspector (UBI) and their alleged supersession by the respondents No. 4 to 13.

(2.) The facts on the basis of which such grievance has been raised are as follows:

(3.) The five writ petitioners entered into the services of the respondents as UBSI during the years 1991-94. On completion of the 8 years of service as such, by Annexure-A movement order dated 2.7.02, they along with others were directed to appear in the Central Promotion Test (CPT) to be conducted at PTS Chumukedima. Accordingly, they appeared in the CPT and altogether 65 candidates were selected as fit for promotion to the rank of UBI subject to availability of vacancies, clean ACRs and vigilance clearance. (emphasis added). The fit list was published by order dated 22.7.2002. The petitioners were also found fit and their names were included in order of merit at serial No. 30, 33, 27, 44 and 38 respectively.