P.C. LALRINMAWIA AND ORS. Vs. STATE OF MIZORAM AND ORS.
LAWS(GAU)-2008-7-63
HIGH COURT OF GAUHATI
Decided on July 30,2008

P.C. Lalrinmawia And Ors. Appellant
VERSUS
STATE OF MIZORAM And ORS. Respondents

JUDGEMENT

H. Baruah, J. - (1.) PRIOR to adoption of Mizoram Police Manual, 2005 notified in the Mizoram Gazette dated 1st May, 2006, the service conditions of Police Personnel in the State of Mizoram were regulated by the provisions of Assam Police Manual. In respect of promotion of the Havildars appointed by following the provisions of Assam Police Manual, Sub -Rule 1 of Rule 41 of Part III was followed. The writ petitioners were appointed as such in the police department and all the writ petitioners herein are Havildars to the Armed Branch of the department. In Sub -rule 1 of Rule 41 of the Assam Police Manual, for the purpose of promotion of Havildars to the rank of Sub -Inspector, Armed Branch (for short ABSI) and Direct Recruitment of Armed Branch Sub -Inspector, the following provisions are made: (i) Promotion to Sub -Inspectors rank in the Armed Branch will ordinarily be made by selection from amongst the confirmed Havildars and Head -Constables subject to their passing of the prescribed cadre course(s). Proficiency in drill, a good knowledge of weapons, tear smoke tacties and interior economy of Platoons, Battalions and of the Reserve and marked ability to maintain strict discipline are essential qualifications. He must be absolutely fit physically and may be required to appear for Inspections by Medical Board before selection.
(2.) THE procedure to be observed by the Departmental Promotion Committee (DPC) was issued by the Department of Personal and Administrative Reforms (DP&AR), Government of Mizoram vide office memorandum dated 24.1.2005 was issued as follows: No interview should be held unless it is specifically provided in the Recruitment Rules/Service rules for the posts/service. This procedure finds place in the office Memorandum dated 24.1.2005 (Annexure -1). Promotion of Havildars to the rank of ABSI of Police being regulated by Sub -rule 1 of Rule 41 of the Assam Police Manual, Part III and the said Rule having not provided the guidelines to be followed, the respondent No. 2 issued guidelines vide standing order dated 11.4.2005, for the purpose of assessing the performance of Havildars for promotion to ABSI. The marks allotted for written, examination and practical efficiency test as given in the standing order dated 11.4.2005 is as follows: (1) Personal turn out 15 (2) Proficiency in drill 15 (3) Command and Control 15 (4) Handling and Practical Knowledge of weapon 15 (5) Field Craft 15 (6) General knowledge (Written) 25 Total 100
(3.) IN addition to the above, the following service record within the last 5 years will also carry marks as indicated against each as follows: 1. Rewards 1(one) mark for each reward. Maximum 5 marks 2. Punishment One mark to be deducted for each minor punishment. Maximum 5 marks. 3. BONUS MARKS WILL BE GIVEN FOR THE FOLLOWING: border=1 cellspacing=0 cellpadding=0> (a) Police Medal : (i) P.G.M./PPM - 5 marks (ii) G.M./PM - 4 marks (iii) Any Governor's medal 2 marks (b) GS Marks - 2(two) marks each. Maximum 6 marks. (c) Specialized Course more than 3(three) months. -2(two) marks;


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