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In line with its judgment of Prakash Singh v. Union of India[1], the Supreme Court has declared that no state government can appoint a senior police officer as the acting director general of police (DGP). It asked the states to nominate the police head for a fixed period of two years from a list prepared by the Union Public Service Commission. The Supreme Court restricted the choice of State governments in appointment of Directors General of Police (DGPs).
Instead, State governments should henceforth send their proposals for DGPs to the Union Public Service Commission (UPSC) three months before the incumbent is due to retire.
It was submitted by Mr.K.K.Venugopal, learned Attorney General, that out of 29 States, only 5 States, namely, the States of Karnataka, Tamil Nadu, Telangana, Andhra Pradesh and Rajasthan have approached the Union Public Service Commission for empanelment. The other States have not followed the direction. It is further urged by him that some of the States are adopting a method of appointing acting Director Generals of Police whereas such a concept is not perceptible as seen by the above mentioned judgment.
For this the Supreme Court issued direction-
[1] Writ Petition(s)(Civil) No(s).310/1996.
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