DEEP CHAND DAGUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge in this Letters Patent Appeal is to the judgment and order dated 29.6.2001 passed by the writ court in SWP No. 1229/97, whereby the writ petition came to be dismissed (for short, impugned judgment), on the grounds taken in the appeal.

(2.) Precisely the case of Appellant is that he be given the benefit of services rendered by him in Rajas than Police and his seniority be fixed accordingly, i.e., over and above private Respondents 4 to 29 and he be promoted to the post of Inspector.

(3.) Petitioner who was an employee of Rajasthan Wireless Police and manning the post of Assistant Sub Inspector (Operator), exercised the option to the effect that he would like to join the Border Security force (for short, hereinafter BSF). Accordingly, he was transferred to BSF with effect from 1.3.1969 and joined as Naik Operator. His grievance is that he should have been adjusted against the post of Assistant Sub Inspector and was senior to private Respondents, thus is entitled to promotion to the post of Inspector.