Supreme Court of India
Mahesh Kumar Agal vs Director General Of Police And Anr on 15 December, 1995
Equivalent citations: AIRONLINE 1995 SC 106, 1996 (2) SCC 70, 1996 SCC (L&S) 415, (1996) 1 LAB LN 450.1, (1996) 2 SERV LR 897, (1996) 33 ATC 187
Bench: K. Ramaswamy, B.L. Hansaria
CASE NO.: Appeal (civil) 12094 of 1995 PETITIONER: MAHESH KUMAR AGAL RESPONDENT: DIRECTOR GENERAL OF POLICE AND ANR. DATE OF JUDGMENT: 15/12/1995 BENCH: K. RAMASWAMY & B.L. HANSARIA JUDGMENT:
JUDGEMENT 1995 SUPP. (6) SCR 795 The following Order of the Court was delivered:
Leave granted.
Passing the Hindi test is a condition for promotion and since the appellant had passed the test on September 20, 1981, he was given promotion and seniority was fixed with effect from the passing of the said test. Under these circumstances, we do not find any illegality in the order passed by the Tribunal warranting interference.
The appeal is accordingly dismissed.