HEM RAJ Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner came to be appointed as a constable. His initial appointment was in Jammu District. He is in this establishment right from 18th Dec., 1971. The petitioner was transferred to Poonch District in Dec., 1977. The petitioner came back to Jammu.

(2.) The petitioner submits that a Departmental Promotion Committee which was constituted for Jammu District when the petitioner was out of Jammu. He submits that his case for placing him on list 'A' was not considered. The petitioner submits that as a matter of fact he was not called for interview. His grievance is that on account of his this initial non-consideration, the petitioner was unable to get further promotions.

(3.) The stand taken by the respondent is that as the petitioner was transferred to Poonch District, his case could not be considered in Jammu District when departmental promotion committee was constituted. Earlier in 1975, the petitioner was called but he did not appear in the interview. Under these circumstances it is stated that the petitioner has no cause of action.