JAGER NATH Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER in this writ petition challenges the communication dated 15 -5 -1981 whereby respondent No. 2 has conveyed the respondent No. 3. that the petitioner was erroneously shown to have been promoted to the rank of ASl when he was rejected by the D. P. C. in 1978.

(2.) IT appears that petitioner by virtue of Annexure 2 was promoted as officiating ASl against the available vacancy with effect from 1 -2 -1980. In this order it is further stated that his promotion was kept withheld till completion of six months promotion course for Head Constables from Police Training College Phillaur, which is said to have been completed by the petitioner in September 1979, and the seniority of the promotee was to be protected.

(3.) PETITIONER relies on Annexure 1 which is a notification whereby Rule 172 of the Police rules seems to have been changed by virtue of SRO 357. In relation to Assistant Sub Inspectors, the D I. G. of police was competent to grant promotion by the amended rule.