DIRECTOR GENERAL OF POLICE Vs. KARANJIT SINGH

JUDGEMENT

(1.) This appeal is against the judgment and order dated November 20, 1998, passed on a writ petition registered as OWP No. 731/1990. By the judgment and order under appeal, the appellant was directed to treat the writ petitioners appointed against the posts of Sub Inspectors in the Executive Armed Police and to extend them the benefits of promotion notionally taking the date of their first appointment for the purpose of seniority. The judgment and order under appeal made it clear that the writ petitioners shall not be entitled to any monetary benefits in terms of arrears of pay and other allowances.

(2.) Though the present appeal was preferred in 2000, the Appellate Court, at no stage, during the pendency of appeal, stayed implementation of judgment and order appeal, as a result, judgment and order under appeal, has been implemented.

(3.) By reason of implementation of judgement and order under appeal, the writ petitioners, who came to be appointed as Assistant Sub Inspectors on August 17, 1982, were treated to have been appointed a Sub Inspectors on and from August 17, 1982.