JUDGEMENT
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(1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying that the respondents be directed to consider the name of the petitioner for out-of-turn promotion to the post of Inspector.
(2.) As
per the averments made in the Writ Petition, the petitioner was recruited as Sub-Inspector in the Uttar Pradesh Police in the year of 2001, and after completing the training, the petitioner was appointed on 8th September, 2007 in District Azamgarh. The petitioner was transferred from District Azamgarh to District Ballia on 4th August, 2010.
(3.) In view of an incident which took place in the intervening night of 13th /14th December, 2011, the Superintendent of Police, District Ballia issued a Citation, inter-alia recommending the name of the petitioner for out-of-turn promotion for the courage shown by the petitioner in the said incident.;
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