STATE OF BIHAR Vs. RAMA KANT SINGH

JUDGEMENT

(1.) DESPITE valid service of notice, the respondent has not appeared.

(2.) THIS appeal is directed against the judgment dated 6.12.1995 passed by a learned Single Judge, whereby he has allowed the writ application filed by the writ petitioner -respondent, quashed the order dated 26.12.1994 (Annexure 6 to the writ application), whereby his seniority to the rank of Sub -Inspector of Police was fixed with effect from 8th of September, 1971, instead of 4th November, 1970, and directed the authorities to provide the writ petitioner -respondent with the seniority in the rank of Sub -Inspector of Police with effect from 4th November, 1970 and consequential benefits to the higher post with effect from the date mentioned in the order.

(3.) RULE 653 of the Bihar Police Manua contains a provision with regard to appointment and promotion to the post of Sub -Inspectors and it provides that 50 per cent of the post of Sub - Inspectors of Police have to be filled up by selection from the rank of Assistant Sub -Inspectors. Rule 659 contains a detailed procedure for consideration of the matter of promotion. It requires constitution of a Range Deputy -Inspector General 'sBoard, which shall make selection from those nominated from the districts and shall send names for consideration to the Central Selection Board. The Central Selection Board shall make selection after observing formality as provided in the said Rule.