Chandrachud, C. J. - (1.) This case has a chequered history. The appellant started his career way back in 1934 as a Constable in the Police Department of the State of Jammu and Kashmir when he was about 18 years of age. He was promoted as a Head Constable in 1946, as an Assistant Sub-Inspector in 1953 and as a Sub-Inspector of Police in 1959. He retired in that post on December 16, 1971 on superannuation at the age of 55.
(2.) The grievance of the appellant is that he was wrongly denied promotions to higher posts in the Police Department and that his juniors were promoted to those posts over his head not only without justification but in the teeth of orders passed by the Home Secretary on April 3, 1958 and January 15, 1963.
(3.) We have considered the appellant's grievance carefully but we find no merit in it.;