- (1.) This special appeal is directed against the judgment and order dated 11.02.2010 passed by the learned Single Judge in Writ Petition No. 6760 of 2009 (S/S), whereby the learned Single Judge allowed the writ petition filed by the Respondent herein.
(2.) The Appellants -State is aggrieved by the judgment and order of the learned Single Judge, whereby he has directed the promotion to the Respondent herein to the post of Deputy Superintendent of Police pursuant to a regular selection done by the U.P. Public Service Commission. The Departmental Promotion Committee met on 22.08.2009 and the Respondent was selected. A charge -sheet was filed on 02.09.2009.
(3.) First Information Report was lodged against certain persons under Sec. , , , , , IPC and by the judgment and order dated 25.5.1992, an accused Kavita Sahu was convicted. It was submitted that on account of political pressure, for the same charges, another First Information Report was lodged on 12.9.1993 with the same allegations, in which the police submitted charge -sheet on 2.9.2009. The Petitioner assailed the State action being politically motivated.;