SANTOSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have raised no complaint regarding audio and visual quality.

(2.) This intra-court appeal is directed against the order/judgment dtd. 11/4/2018 passed by learned Single Judge of this Court in W.P. (S) No. 4196 of 2011, whereby and whereunder, the writ petition has been dismissed by not interfering with the order dtd. 17/3/2011 passed by the D.I.G. (Admn.), Special Sector, C.R.P.F, whereby the claim of the writ petitioner for promotion to the post of Inspector has been rejected.

(3.) The brief facts of the case, which are required to be referred herein for proper adjudication of the lis, are as under: The writ petitioner-appellant was initially appointed as Sub Inspector (G.D) in Central Reserve Police Force (CRPF) on 26/9/2004. In the year 2008, a Promotion Board was constituted for promotion to the post of Inspector but the case of the writ petitioner-appellant for promotion was not properly considered in the year 2008 and 2009 in spite of the fact that the writ petitioner-appellant had a good service record. However, the writ petitioner was promoted in the year 2010 in the rank of Inspector.