LAWS(CA)-2006-11-14

SHARAT KOHLI S/O SHRI KULDEEP SINGH KOHLI Vs. UNION OF INDIA

Decided On November 29, 2006

JUDGEMENT

(1.) SUB Inspector in Delhi Police impugns order dated 10.8.2005 whereby his request for out of turn promotion despite recommendation to the next higher rank on showing exemplary conduct, has been rejected.

(2.) Brief facts of the case transpire that the applicant has been recommended by the Deputy Commissioner of Police for out of turn promotion along with three other officers as the team of Special Cell has shot gangsters, who had kidnapped a person. The role of the applicant in his citation at Annedure-D has been enumerated as under:

(3.) RESPONDENTS have taken a plea to leave out the case of the applicant for out of turn promotion on the ground that no active role has been played by the applicant to trace out the kidnappers and as he was not associated with investigation, the rejection is in accordance with rules.