TRIBHUWAN CHAND Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction to consider and promote him from the Post of Inspector (GD) to Subedar Major and then as an Assistant Commandant with effect from the dates when his juniors were allegedly promoted. A further direction for correction in the seniority list and to place the petitioner above his perceived juniors has also been sought.

(2.) It is not necessary to refer the facts in extenso and suffice to state that the petitioner joined ITBP on 27th January, 1988 as a Constable (GD) and then as Lance Naik with effect from 11th August, 1988. The petitioner was promoted as Naik (GD) on 25th September, 1990 and then as Head Constable (GD) on 3rd March, 1996.

(3.) Here lies the catch. His alleged junior(s) was promoted as Head Constables in the year 1992. The petitioner remained silent; did not represent or raise his voice against the promotion of his alleged juniors. He allowed the grass to grow under his feet and accepted his next promotion as Sub Inspector (GD) on 3rd January, 2008 whereas the alleged junior got it in the year 2003. The petitioner was then promoted as Inspector (GD) on 21st November, 2011 whereas his stated junior got the said promotion in the year 2007. His junior(s) were obviously further promoted as Subedar Major. It is in this backdrop that the petitioner has sought the reliefs, a brief reference to which has been made in the opening paragraph of this order.