- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) The appellant, while working as Havaldar in Indo-Tibetan Border Police, had come on deputation to the Intelligence Bureau (IB). He was absorbed in the IB on 26/2/1982 in the rank of Junior Intelligence Officer (JIO) , Grade II. His case is that on the date of absorption, he was already holding higher rank as JIO, Grade I and, therefore, the respondents should have confirmed him as JIO, Grade I instead of JIO, Grade II. The tribunal has rejected his claim by its order dated 3/12/1994 made in OA No. 1486 of 1990. Thus this appeal by special leave.;