S K SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is a Head Constable/Radio Operator. The petitioner was awarded severe censure in the year 2000. Petitioner filed writ petition SWP. No. 1223/2006, in which as per the submission of learned counsel for the petitioner, the punishment of severe censure awarded to the petitioner was called in question. The petitioner's further claim is that he has not been considered to undergo required training course at the appropriate time which would enable him to seek consideration for being promoted to the post of ASI-Radio Operator earlier. The SWP.No. 1223/2006 was disposed of by the Court on 2nd of February, 2007. The order is noticed as under:-

(2.) This petition is filed with the prayer that order dated 4th April, 2007 be quashed and also by issuance of writ of Certiorari, the condition mentioned in the standing Order No. 6/99 in Rule-A relating to Eligibility be quashed. It is also prayed that the punishment of severe censure awarded to the petitioner in the year 2000 be also quashed. It is further prayed to direct the respondents not to treat censure awarded to the petitioner as severe punishment. It is further prayed that the respondents be directed to place the petitioner in the seniority list of ASI at the place over and above the juniors and also consider him for higher promotion.

(3.) On notice issued, respondents have filed reply affidavit/counter affidavit.