GEETA DAS DR Vs. UNION OF INDIA

JUDGEMENT

(1.) WRIT petitioner who is holding the post of Chief Medical Officer (OG) filed this writ petition for issuing a writ in the nature of mandamus or any other appropriate writ for reviewing the proceedings of the DPC/selection Committee held on 03. 03. 2004, on recommendation of which 41 (forty one) Chief Medical Officer (OG) who were juniors to the petitioner (respondent No. 3 to 43) were appointed/promoted as Chief Medical Officers (Non Functional Selection Grade) and also for reviewing DPC held on 24. 03. 2005, on the recommendation of which 7 (seven) juniors Chief Medical Officers (OG) (respondent No. 44 to 50) were promoted or/appointed as Chief Medical Officers (Non-Functional Selection Grade) and also for treating her service record (ACRS ) as fulfilling the bench mark for the purposes of promotion and appointment to the Chief Medical Officers (Non Functional Selection Grade ).

(2.) HEARD Mr. N. Kotiswar Singh, learned counsel appearing for the petitioner and also Mr. Ch. Kamal Singh, learned Assistant Solicitor General appearing for the respondents.

(3.) BY filtering the unnecessary details, fact in nutshell sufficient for deciding the present writ petition is that the Central Reserve Police Force (for short CRPF) has the medical wing manned by the Medical Officers having the hierarchy of officers:- (1) Director (Medical) (2) Chief Medical Officer (Non Functional Selection Grade) (3) Chief Medical Officer (Ordinary Grade ). CMO (Selection Grade) was replaced with the grade of CMO (Non Functional Selection Grade) with the adoption and implementation of the Dynamic Assured Career Progression (DACP) Scheme which was initially implemented for the doctors in Central Health Services to the doctors in the Central Police Forces as can be seen from the official letter dated 05. 09. 2003 from the Ministry of Home Affairs, Government of India to all the Heads of the various Central Police Forces including the CRPF.