DEVENDRA NATH RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition under Article 226 of the Constitution of India, the writ petitioner has challenged the legality and correctness of communication bearing No. E. 35014/2001/Pers. 11/1710 dated 23.8.2001 (Annexure -H) issued from the office of the Director General, Central Industrial Security Force and also seeks direction from this Court to issue notional promotion to him in any date prior to 29.6.1991 for maintenance of his seniority in the grade.

(2.) THE case of the writ petitioner may be summerised as under:

(3.) THE further case of the respondents is that no prejudice has been caused to the writ petitioner as alleged. The notional promotion, which had given effect to the officers was offered according to the norms and Rules and the action that had resorted to by the respondents cannot be branded arbitrary, unreasonable, irrational and discriminatory. The action of the respondents is also not violative of Articles 14 and 16 of the Constitution of India.