(1.) By filing instant petition the petitioner has prayed to quash and set aside the order dtd. 7/8/2020 passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (for short 'the Tribunal'), to struck down the order dtd. 29/3/2018 issued by the Under Secretary to the Government of India, Ministry of Home Affairs (Police-I Division), New Delhi and also prayed to direct the respondents No.1 to 3 to reinstate him in service w.e.f. 6/4/2018 with all consequential benfits.
(2.) The facts giving rise to the instant petition are that the petitioner joined Indian Police Service (for short 'the IPS') on 21/8/1989. After completing the institutional and practical training, the petitioner was confirmed on the post of Assistant Superintendent of Police (for short 'ASP') on 18/11/1991. Thereafter, the petitioner was promoted to the post of Superintendent of Police (Senior Scale) on 27/7/1993. Thereafter, the petitioner was promoted to the rank of Superintendent of Police (Junior Administrative Grade) on 18/3/1998. Thereafter, he was promoted to the rank of Superintendent of Police (Selection Scale) on 28/3/2005. Then he was promoted from the post of Superintendent of Police (Selection Scale) to the post of Dy. Inspector General of Police on 5/4/2007 and on 5/7/2008 he was promoted to the rank of Inspector General of Police and on 31/12/2013 he was promoted to the rank of Addl. Director General of Police.
(3.) The petitioner was given compulsory retirement on 29/3/2018 under Rule 16(3) of the All India Services (Death-cumRetirement Benefit) Rules, 1958 (for short 'the Rules of 1958').
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