BABU LAL Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Petitioner-Babu Lal, having been brought on the approved list B (FTR) of 1/2002, was released on promotion as SI/MM vide Directorate General, CRPF's Letter No. P.VII.2/2002-Pers-II dated 12.07.2002. On his allotment to Group Centre, CRPF, Bantalab, he was promoted as SI/MM on 11.10.2002 vide Office Order No. P.VII.7/2002.16.EC.I dated 12.10.2002. He served on the promotional post of SI/MM for more than three years when pursuant to Directorate General CRPF's No. P.VII.5/2003-Pers-II (K.W) dated 21.07.2005, he was ordered to be removed from the approved list and the order issued for his promotion as SI/MM was cancelled. He was resultantly ordered to be brought back to the rank of Head Constable/Fitter.

(2.) The operation of the Directorate General's order was stayed by this Court in Petitioner's Writ Petition SWP No. 1209/2005.

(3.) During the pendency of the Writ Petition, the Directorate General Central Reserve Police Force brought the Petitioner along with others on Special Approved List B/Ftr 11/2006 directing their promotion as SI/MM vide Communication No. P-VII-5/2006-PERS-II dated, the 02 January, 2007. It was indicated in the Communication that the Petitioner's promotion would be subject to review as per the outcome of his Writ Petition.