JUDGEMENT
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(1.)The Commissioner of Police is aggrieved by the order dated December 22, 2009 allowing OA No.252/2008 filed by the respondent and also by the order dated July 19, 2010 dismissing RA No.172/2010 filed by the Commissioner of Police seeking review of the order dated December 22, 2009.
(2.)Working as a Sub-Inspector in Delhi Police and In-charge of Sarita Vihar Police Chowki a case of a student of Class-IV of Delhi Public School Vasant Kunj who was kidnapped for ransom was successfully investigated and the child recovered by a team headed by the respondent of which HC Nirbhay Singh and Const.Balraj Singh were the members. As per the respondent it was the meritorious work imparted by him which resulted in the case being successfully solved. His grievance pertains to the fact that whereas HC Nirbhay Singh and Const.Balraj Singh were granted out of turn promotions on March 19, 1998, he was given a commendation and a cash award in sum of Rs. 3,000/-. The respondent kept on making representations. He was ultimately promoted on January 02, 2006 as per his seniority and the claim for grant of out of turn promotion continued to simmer. As per Rule 19 of the Delhi Police (Promotion and Confirmation) Rules, 1980 out of turn promotions not exceeding 5% of the vacancies can be made, by way of incentive, for such officers who have shown exceptional devotion to duty.
(3.)The department took the stand that the input by the respondent justified only a citation and a cash award and no more. The respondent rested his stand on the strength of the fact two junior members of his team who had much lesser role were granted out of turn promotion.
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