SAMIR KUMAR DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner-appellant was aspirant for the promotion to the rank of Senior Commandant and when he was not given that promotion, he approached this Court by filing present writ petition being W. P. (S) No. 1788 of 2002.

(3.) In reply, it has been stated that benchmark was "Very Good" and petitioner had entry in the A. C. Rs. as "Good" and, therefore, he was not empanelled for consideration by the Selection Committee. This point was raised by the petitioner before the learned Single Judge along with that, he also raised point that other person, who has been given promotion, was facing the charges of corruption. The learned Single Judge found no merit in the first legal point and for second issue, observed that such person has not been impleaded as party respondent.