KURIAN,J. - (1.) The Union of India is before us aggrieved by the judgment of the High Court of Delhi. They had approached the High Court challenging the order passed by the Central Administrative Tribunal, New Delhi (hereinafter referred to as "the Tribunal"). The matter pertains to the induction of the first respondent and another to Indian Police Service (for short "IPS"), their regularization and seniority.
(2.) Mr. Jha and Mr. Choudhary, who joined the National Capital of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli Police Service (DANIPS) in 1987, were regularized with "selection grade" pay in 1995 after completion of 8 years of service. They became eligible for promotion to Junior Administrative Grade-II in the year 2000 and to Junior Administrative Grade-I (hereinafter referred to as "JAG-II and JAG-I") in 2007. However, they were promoted to the said posts only in 2007 and 2010 respectively and that too on ad-hoc basis. They were not regularized as the State failed to conduct regular DPC for the same. In the meantime, the DPC for preparation of Select List for induction of DANIPS officers to IPS was initiated and the Respondents were asked to submit their unconditional willingness for induction. The respondents approached the Central Administrative Tribunal, Principal Bench, New Delhi on the ground that there were discrepancies in the various Rules governing promotion to IPS and they prayed for retrospective regularization of their service in JAG-II and JAG-I so that they may not suffer any prejudice while getting inducted to IPS.
(3.) The Tribunal directed the State to convene the DPC and complete the process for promotion to JAG-II and JAG-I for the relevant years and also to grant their JAG-II and JAG-I regular promotion expeditiously. The Tribunal also required Mr. Jha and Mr. Choudhary to furnish the unconditional willingness and upon receipt of the same, the State was directed to offer them the induction to IPS.;