AIR 2000 SUPREME COURT 2306 ::2000 AIR SCW 2389 ::2000 LAB. I. C. 2379 ::2000 (9) SCC 94 ::2000 SCC (L&S) 845 ::(2000) 4 Scale 417 ::2000 (3) BLJ 801 ::2000 (3) BLJR 1749 ::2000 BLJR 3 1749 ::2000 (3) ESC 1765 ::2000 (2) SCT 889 ::2000 (3) PatLJR 81 ::2000 (4) ServLR 8 ::2001 (1) ServLJ 76 SC ::(2001) 1 ServLJ 76 ::2000 (4) Supreme 197 ::2000 (6) SRJ 423 ::(2000) 5 JT 389 (SC) ::2000 (5) JT 389

Supreme Court Of India

(From : Patna)*

Hon'ble Judge(s): S. Saghir Ahmad, R. P. Sethi , JJ

(A) Constitution of India , Art.136— Delay in filing petition - Condonation, of - Sufficient cause - Promotion of Police Officer on officiating basis - Order in writ petition filed by Police Officer directing authorities to consider his case for fixing seniority treating date of officiating promotion as relevant date - Contempt petition also filed when directions were not complied with - Order as aforesaid could not be challenged by authorities allegedly due to fear of contempt and various coercive orders passed by High Court - Several writ petitions filed for grant of similar benefits on ground of said order - Claim by authorities that order was passed in violation of law and if implemented would adversely affect more than 250 officers and likely to upset entire cadre of Dy. SP. of Police in the State - Delay of 679 days in filing Special Leave Petition condoned by Supreme Court holding that sufficient cause was shown by petitioners. (Para 14) (B) Police Act (5 of 1861) , S.7— Bihar Police Manual (1978) , R.660(c), R.649— Promotion - To post of Inspector with clear stipulation that officer will not get seniority in rank of Inspector till finally selected - He cannot claim seniority over another officer though junior to officer in question and was promoted out of turn, in @p....