GULABRAO DHARMA POL Vs. UNION OF INDIA

JUDGEMENT

(1.) BY the above petition, the petitioner is challenging the orders of Central Administrative Tribunal, Mumbai Branch, whereby the petitioner's original application was dismissed on 7th November, 2001 and even the review was declined by the Central Administrative Tribunal by its order dated 29th May, 2002. The petitioner by the aforesaid proceedings had prayed for appropriate seniority and the year of allotment in the indian Police Service. "

(2.) THE brief facts are that the petitioner was directly recruited as a Deputy superintendent of Police under the Maharashtra State Police Service on 1 st may, 1979. On 1st February, 1982, he was declared to have completed the probation period successfully. He was later promoted as Superintendent of police with effect from 10th May, 1985 and was posted as Dy. Commissioner of Police at Pune City and was carrying out duties and having responsibilities like an Indian Police Service Officer.

(3.) ON 13th April, 1989 the Government of Maharashtra confirmed the petitioner in the post of Dy. Superintendent of Police/asst. Commissioner of police w. e. f. 31-12-1987. The petitioner contends that as per the 1975 Resolution of Government of Maharashtra, he ought to have been confirmed on completion of three years service, i. e. in the year 1982 itself, however he was confirmed with effect from 31-12-1987. The petitioner contends that in view of an inordinate delay on the part of respondent State of Maharashtra, the petitioner was not considered against 1988 vacancies.