Devendra Kumar Upadhyaya, J. - (1.) BY means of the instant writ petition, the petitioner seeks indulgence of this Court for getting him promoted on the post of Company Commander in PAC with effect from the year 1994 -1995 and to grant him all consequential benefits.
(2.) SINCE the affidavits in the writ petition have been exchanged, the Court proceeds to decide the matter finally. Heard Sri Virendra Singh, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(3.) THE petitioner, who has been claiming out of turn promotion to the post of Platoon Commander on the basis of excellence achieved by him in All India Police Games in 1987 and 1988, filed writ petition before this Court bearing W.P.No. 5023 (S/S) of 1995 which was decided finally by means of judgment and order dated 09.05.1996 wherein it was directed that the petitioner be promoted as Platoon Commander in pursuance of the recommendation made in the letter dated 13.08.1991 and thereafter he be sent for training within one month from the date of such promotion.;