- (1.) Heard Sri Prabhakar Awasthi, holding brief of Sri Rohit Upadhyay, learned counsel for the petitioner and Sri R.K. Pandey, learned Standing Counsel for the respondents.
(2.) The submission of the learned counsel for the petitioner is that the impugned order dated 24.6.2014 is wholly arbitrary and illegal for the following reasons :- (i) The Government Order dated 7.6.2014 is prospective in nature and since the petitioner had moved the application dated 27.12.2012 through his wife for out of turn promotion and as such his case should have been considered in the light of the Government Order dated 3.2.1994 ; (ii) The petitioner has shown courage during the performance of his duty as a police officer and, therefore, he is entitled for out of turn promotion ; (iii) Government Order dated 7.6.2014 shall apply prospectively and it shall not apply to cases pending consideration, as the impugned order does not indicate that there was no recommendation in favour of the petitioner for out of turn promotion.
(3.) In support of his submission, learned counsel for the petitioner relied upon the decision in Writ-A No.50782 of 2014, Mahaveer Singh and others v. State of U.P. and others and other connected writ petitions, decided on 4.9.2015.;