SHER SINGH Vs. UOI

JUDGEMENT

(1.) NONE present for petitioner mr. Kamlakar Sharma, for respondents no one appeared on behalf of petitioner on 16th January, 2008. As such, matter was posted for today and still today also, counsel is not present to assist this court.

(2.) GRIEVANCE of the petitioner is that he may be considered for promotion to the rank of ASI-SI and accordingly, his retiral dues may also be revised. It appears from the record that petitioner submitted application seeking voluntary retirement which was accepted by the respondents w. e. f. 31st August, 2000 and all admissible pensionary benefits due and payable to him under law were paid to him. However, after his retirement, certain promotions were made to the rank of Sub-Inspector w. e. f. 2nd April, 2003 much after petitioner retired from service.

(3.) COUNSEL for respondents submits that when promotions were made, petitioner was not in service, as such, there was no justification to consider him for promotion since he sought voluntary retirement which was accepted by the authority and retiral dues were also paid to him by that time.