PARIKHA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties and perused the documents on record.

(2.) Seeking compliance of order dated 19.03.2007, whereby the petitioner was declared fit for promotion and posting in the rank of ASI (Exe), the petitioner had approached this Court in W. P. (S) No. 2288 of 2008, which has been dismissed by order dated 10.07.2012.

(3.) The brief facts of the case are that, the petitioner was appointed on 04.12.1974 on the post of Constable. He was promoted in the rank of Head Constable in the year, 1991. The Board of Officers of C.I.S.F. considered the matter of promotion in the rank of ASI (Exe) in the meeting of Departmental Promotion Committee held on 24.01.2007. The name of the petitioner was also recommended for promotion in the rank of ASI (Exe) and his name appeared at Sl. No. 179. Before that, the petitioner was medically examined on 10.07.2006 and he was found in SHAPEI and accordingly, he was declared fit. However, since the petitioner was not promoted and posted on the post of ASI (Exe) even after the recommendation of the Departmental Promotion Committee (DPC), the petitioner submitted representations. Still, the petitioner was not promoted in the rank of ASI (Exe) and therefore, the petitioner approached this Court in W. P. (S) No. 2288 of 2008.