- (1.) Petition on consideration is admitted to hearing and in view of short controversy involved, with the consent of learned counsel for the parties taken up for final disposal
(2.) Heard and considered.
(3.) Petitioner is a member of J&K Police (Gazetted) Service and holds the post of Senior Superintendent of Police. He claims to have been posted as Incharge Superintendent of Police (Operations) in District Budgam (Kashmir) vide PHQ Order No. 2002 of 98 dated 24-06-1998 against a clear vacancy of Superintendent of Police and to have continued as such till his substantive promotion vide Order No. Home 524(P) dated 01.12.1999 to the post of Superintendent of Police. Petitioner insists that his substantive promotion to the cadre/post of Superintendent of Police is to be reckoned/given effect from his date of promotion on Incharge basis and seniority in the cadre counted accordingly. Petitioner is aggrieved that the respon dents notwithstanding his promotion on Incharge basis, are avoiding to reckon his seniority w.e.f 24-06-1998 i.e, the date he was promoted as Incharge, Superintendent of Police (Operations), Budgam.;