A.N.Kasireddi vs Union Of India & Ors.
2011 Latest Caselaw 3291 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                              Date of Decision: 12th July 2011.
+                         W.P.(C) No. 1827/2011
        A.N. KASIREDDI                                ..... Petitioner
                  Through:     Mr. A.K. Trivedi, Advocate

                               versus

        UNION OF INDIA & ORS.                      ..... Respondents
                  Through: Nemo.

        CORAM:
        HON'BLE MR. JUSTICE PRADEEP NANDRAJOG
        HON'BLE MR. JUSTICE SUNIL GAUR

1.        Whether the Reporters of local
          papers may be allowed to see
          the judgment?

2.        To be referred to Reporter or
          not?

3.        Whether the judgment should
          be reported in the Digest?

PRADEEP NANDRAJOG, J (Oral)

1.      None for the respondents in spite of being passed over
once.
2.      As recorded in the order dated 18.3.2011, learned counsel
for the respondents who appeared on advance copy being served
informed the Court that "FOLLOWERS", a Group D post, were
being re-mustered as Constables, a Group C post. This was to
further the career prospects of "FOLLOWERS". It was informed
that the decision had been taken to upgrade the "FOLLOWERS"
to Group C by re-designating them as „Constables‟.


W.P. (C ) No. 1827/2011                                                  1
 3.     A signal dated 22.1.2010 was shown to us as per which, in
harmony with the decision taken, Recruitment Rules being
required to be amended were being sent for approval to MHA. It
was informed to us that as and when the Recruitment Rules
would be amended needful would be done.
4.     We note that as per signal dated 22.1.2010, amended
Recruitment Rules were already sent to MHA.
5.     We are constraint to observe that for over 1 year and 6
months MHA has not bothered to grant approval or in the
alternative send such amended Recruitment Rules which MHA
proposes.
6.     Accordingly, we dispose of the writ petition directing that
pending amendment to the Recruitment Rules, "FOLLOWERS"
who have been re-mustered as Constables, be considered for
further     promotion     as   per   policy   decision   taken   by   the
respondents. We make it clear that CRPF need not wait for any
approval from MHA for the reason the bureaucrats in the Ministry
of Home Affairs seem to be sleeping; and let them sleep.
7.     Compliance would be made by processing the case of
"FOLLOWERS" re-muster as Constables (Technical) for promotion
by preparing the necessary dossier and taking steps to convene
the DPC. Steps would be initiated within a week from today.
8.     No costs.
9.     Dasti.
                                          PRADEEP NANDRAJOG, J.

SUNIL GAUR, J.

JULY 12, 2011 rs