Central Administrative Tribunal - Ernakulam
A.Anilkumar vs Union Of India on 2 December, 2016
Author: P.Gopinath
Bench: P.Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Original Applicaton No.180/01009/2016
Friday, this the 2nd day of December, 2016
CO RAM:
HON'BLE Mr.JUSTICE N.K.BALAKRISHNAN, JUDICIAL MEMBER
HON'BLE MRS.P.GOPINATH, ADMINISTRATIVE MEMBER
A.Anilkumar
Formerly working as Superintendent of Police
CBCID, ISID Kerala
Now residing at Sreepadam, East Kadungalloor
U.C.College P.O, Aluva - 683 502 ... Applicant
(By Advocate Mr.P.K.Manoj Kumar)
Versus
1. Union of India, represented by the Secretary
to Government,
Department of Personnel and Training
Ministry of Personnel, Public Grievances and Pension
New Delhi - 110 001
2. The State of Kerala, represented by the Chief Secretary
General Administration Special (C) Department
Government of Kerala, Secretariat
Thiruvananthapuram - 695 001
3. The State Police Chief
Police Head Quarters, Thiruvananthapuram- 695 001
4. The Union Public Service Commission
Represented by its Secretary, Shajahan Road
New Delhi - 110 003
5. The Selection Committee for Appointment by Promotion
to the IPS Constituted under Regulation 3 of the I.P.S
(Appointment by Promotion) Regulations 1965 represented
by its Chairman, Union Public Service Commission
New Delhi - 110 003 ... Respondents
(By Advocate Mr.M.Rajeev, G.P for R2 & 3, Mr.K.Kesavankutty, ACGSC
for R1, Mr.Thomas Mathew Nellimoottil for R 4 & 5)
This Original Application having been heard on 02.12.2016 this
Tribunal on the same day delivered the following :
O R D E R (ORAL)
By Justice N.K. Balakrishnan, Judicial Member -
It is submitted by learned counsel for applicant that the applicant retired from the State Police Service on 31.08.2016 on his attaining 56 years. According to the applicant, he is eligible for selection and appointment to Indian Police Service on promotion quota for the year 2016. The only request made in this application is to consider him for appointment by promotion to the IPS Kerala Cadre despite the fact that he has already retired from service on 31.8.2016.
2. It is ordered that the factum of his retirement from State Service on 31.8.2016 will not preclude the respondents from considering the applicant for selection and appointment to Indian Police Service for the year 2016, if he is otherwise eligible.
3. The Original Application is disposed of as above. No costs.
(MRS.P. GOPINATH) (N.K. BALAKRISHNAN) ADMINISTRATIVE MEMBER JUDICIAL MEMBER sv