RAM KAPOOR Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) In this petition the undisputed facts are as follows.

(2.) It is again the undisputed position that had this order of confirmation been passed on the due date, i.e., April 26, 1974, the petitioner was eligible to be considered for being placed in the Select List for the year 1975 prepared in terms of Regulation 5 of the I.P.S. (Appointment by Promotion) Regulations, 1955. He, however, was considered for inclusion in the said list for the first time in the year 1980 but was not so included on the basis of his service record.

(3.) The sole claim of the petitioner now is that his name for inclusion in the list prepared for the years 1975 to 1979 should have been considered and if found suitable, he should have been granted that relief. It is also pointed out by him that during the above noted years as a result of such consideration of his colleagues quite a good number of his juniors have been promoted who according to him were not in any way having any better service record than his. As against this, the stand of the respondent authorities is that since the petitioner's claim for inclusion in the Select List for the year 1980 has been considered and he has not been found fit to be included in that list, he cannot possibly ask for consideration of his name for inclusion in the lists for the earlier years. I see no merit in this submission.