Kerala High Court
O.Selvam vs The Director General/Central ... on 5 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
WP(C) NO. 24185 OF 2021
PETITIONER/S:
O.SELVAM, AGED 57 YEARS, CISF NO. 904510304, SUB
INSPECTOR/MINISTERIAL, CISF UNIT COCHIN SHIP YARD, ROOM
NO. 1, RAVIPURAM, ERNAKULAM, KERALA STATE, PIN 682 015.
BY ADVS.
T.SANJAY
SANIL KUMAR G.
MIDHUN R.
RESPONDENT/S:
1 THE DIRECTOR GENERAL/CENTRAL INDUSTRIAL SECURITY FORCE
CISF HEAD QUARTERS, CGO COMPLEX, LODHI ROAD,
NEW DELHI, PIN 110 003.
2 THE CHAIRMAN, DEPARTMENTAL PROMOTION COMMITTEE, CISF HEAD
QUARTERS, CGO COMPLEX, LODHI ROAD,
NEW DELHI, PIN 110 003.
3 THE INSPECTOR GENERAL/CISF, SOUTH SECTOR HEAD QUARTERS,
CHPT CAMPUS, CHENNAI, PIN 600013.
4 THE DEPUTY INSPECTOR GENERAL/CISF, CISF SOUTH ZONE 1,
HEAD QUARTERS, RAJAJI BHAVAN, BASANT NAGAR,
CHENNAI, PIN 600 090.
5 THE GROUP COMMANDANT, CENTRAL INDUSTRIAL SECURITY FORCE,
CISF GROUP HEAD QUARTERS COCHIN, KENDRIYA BHAVAN,
KAKKANAD, ERANAKULAM, KERALA , PIN 683 037.
6 THE DEPUTY COMMANDANT/CISF, CISF UNIT COCHIN SHIP YARD,
PERUMANOOR P.O, ERNAKULAM, PIN 682 015.
WP(C) NO. 24185 OF 2021 2
7 UNION OF INDIA, REPRESENTED BY THE SECRETARY TO
GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS,
NEW DELHI, PIN 110 003.
ASG P .VIJAYAKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 24185 OF 2021 3
JUDGMENT
The petitioner who was appointed as Assistant Sub
Inspector Clerk in CISF on 01.10.1990 and later promoted
to the rank of Sub Inspector Ministerial in the year 1999,
claims that he is qualified for promotion to the cadre post of
Inspector/Ministerial in the year 2013. He is awaiting
promotion. The grievance of the petitioner is that he has not
been given promotion on flimsy grounds. Exts.P5 and P7
representations are submitted by him and are pending.
2. After hearing the learned counsel for the petitioner
and the learned CGSC, I feel that it is essential that final
decision is taken on Exts.P5 and P7 representations, as
expeditiously as possible. Accordingly, I am inclined to
dispose of the writ petition itself with a direction to the first
respondent to take up, consider and dispose of Exts.P5 and
P7 representations on merits, as expeditiously as possible,
at any rate, within a period of three months from the date of
receipt of a copy of this judgment, with notice to the
petitioner and after giving a reasonable opportunity of being
heard to the petitioner either physically or online.
Writ Petition is disposed of.
Sd/-
SUNIL THOMAS, JUDGE
R.AV
APPENDIX OF WP(C) 24185/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF CISF HEAD QUARTERS ORDER
NO. E-38019/11 (08)/2016/SO/ESTT.II/4882
DATED 08.11.2016.
Exhibit P2 TRUE COPY OF MEDICAL EXAMINATION REPORT
DATED 27.03.2017 IN RESPECT OF THE
PETITIONER ISSUED BY THE STANDING
MEDICAL BOARD, CRPF COMPOSITE HOSPITAL
PUNE.
Exhibit P3 TYPED COPY OF THE MINISTRY OF HOME
AFFAIRS COMMUNICATION UO NO.
45020/52/01-PERS-II DATED 08.08.2002
WITH TYPED COPY.
Exhibit P4 TRUE COPY OF CISF HEAD QUARTERS LETTER
NO. E 38019/11(02)/2019/SOS/ESTT.
II/1777 DATED 10.04.2019.
Exhibit P5 TRUE COPY OF REPRESENTATION DATED
13.04.2019 ADDRESSED TO THE 1ST
RESPONDENT PREFERRED BY THE PETITIONER.
Exhibit P6 TRUE COPY OF CISF HEAD QUARTERS NEW
DELHI LETTER NO. E-38019/11
(14)/2019/SOS/ESTT. II/6784 DATED
13.12.2019.
Exhibit P7 TRUE COPY OF REPRESENTATION DATED
06.01.2021 SUBMITTED BY THE PETITIONER
ADDRESSED TO THE 1ST RESPONDENT.
Exhibit P8 TRUE COPY OF JUDGMENT DATED 17.03.2021
OF THE HON'BLE HIGH COURT OF BOMBAY IN
W.P. C NO. 3127/2020.
