- (1.) Heard Sri Rohit Upadhyay, learned counsel for the petitioners and Sri Amar Nath Singh, learned Standing Counsel for the respondents.
(2.) The petitioners in this writ petition are seeking a direction to the respondents to consider their claim for grant of out of turn promotion in terms of the recommendations of the Superintendent of Police, Lucknow dated 15.10.2011 in accordance with the office order dated 03.02.1994.
(3.) The contention of the petitioners is that they have a right to be considered for out of turn promotion for exemplary bravery and that the Government Order dated 07.06.2014 would not be applicable in their case as the incident in question occurred on 24.05.2003 in which one Vinod Pal Yadav, history-sheeter and notorious criminal was killed in an encounter who had a reward of Rs.10,000/-.;