HEAD CONSTABLE NAWAB ALI Vs. STATE OF U.P.
LAWS(ALL)-2020-2-205
HIGH COURT OF ALLAHABAD
Decided on February 24,2020

Head Constable Nawab Ali Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Ramesh Chandra Pandey learned counsel for petitioners and learned State Counsel appearing on behalf of the opposite parties.
(2.) Petition has been filed seeking a direction to opposite parties to take a decision on representations of petitioners in the light of judgment and order dated 22nd November, 2019 passed in Special Leave Petition No. 27206 of 2019 in HCP Dharmendra Kumar Chauhan and others versus State of U.P. and others and also to consider candidature of petitioners for promotion on the post of Sub Inspector, Civil Police in view of guidelines of government order dated 3rd February, 1999.
(3.) Learned counsel for petitioner has drawn attention to judgment and order dated 14th January, 2020 passed by this court in writ petition No. 950 of 2020 (Head Constable Gyan Prakash Dwivedi and others versus State of U.P. and others) whereunder the petition was disposed of with a direction to opposite parties to decide the representation. It has been submitted that petitioners' case would also be covered by aforesaid order.;


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