AVINASH KUMAR Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard.

(2.) Petitioner has approached this Court with a prayer for calling upon the relevant records of the present case by which a provisional recommendation/ select list has been made by the UPSC for consideration of State Cadre Police Officers of the State of Jharkhand into the rank of IPOS Cadre in the year 2000 (meeting held on 19/6/2023) which does not include name of the petitioner. Further prayer has been made for a direction upon the respondent nos. 2 and 3 to resend name of the petitioner with all his up-to-date service records including the Annual Confidential Reports to the respondent no. 1 - UPSC as per the Indian Police Service (Appointment by Promotion) Regulations, 1955, which has not been done earlier by the respondent nos. 2 and 3 and consequent thereto direct the UPSC to reconsider case of the petitioner for inclusion of his name for IPS Cadre on the basis of fresh/ up-to-date documents forwarded by the State of Jharkhand under the provisions of the relevant Regulation for the year 2020 (meeting held on 19/6/2023).

(3.) According to the petitioner, he qualified the examination conducted by the JPSC and was appointed in the year 2010 in the State Police Service and joined as a Trainee in Police Training Centre, Hazaribagh. After remaining for a while, he was also sent for district training at Seraikella Kharsawan. After completing training, petitioner was posted as Dy. S.P. at Jharkhand Jaguar (Special Task Force) and thereafter variously posted in different places. Pursuant to the notification no. 12/P-1004/2019, dtd. 8/7/2022, issued by the Department of Home, Prison and Disaster Management, Government of Jharkhand, petitioner was promoted to the category of Senior Deputy Superintendent of Police with effect from 14/12/2020 whereby and whereunder his basic pay was increased to Rs.15,600.00 39,000 and grade pay to Rs.6,600..00 There was no complaint against the petitioner from any corner and no adverse remark was ever communicated to him. Pursuant to the letter no. 13/P 101/2021 - 435, dtd. 6/2/2023, the name of the petitioner was also considered by the Department of Home, Prison and Disaster Manager, Government of Jharkhand for promotion of the petitioner from the State Police Service to Indian Police Service. The decision of the Department is also apparent from the Memo No. 169/G, dtd. 8/2/2023, issued from the office of the Director General of Police and Inspector General of Police.