- (1.) THIS appeal questions the legality of the judgment dated 1.11.2006 delivered by the learned single Judge in a matter related to, what has been described by the Counsel for the respondents - petitioners to be an act of super accelerated promotion in respect of ministerial cadre posts of the police department that came into existence under the Government Order dated 6.9.1996. The impugned appointments on the post of Constables that was advertised, transformed into promotion of such Constables to the post of Assistant Sub Inspectors on the very next day and then within a period of 4 days they were again promoted as Sub Inspectors.
(2.) THIS grievance has been described by the learned single Judge in paragraph No. 4 of the impugned judgment.
(3.) THERE was a drive in the year 2002 -03 to fill up backlog vacancies of Scheduled Castes and Scheduled Tribes. In order to achieve the said target, an advertisement were issued for appointment on the post of Constable (Ministerial) which is a cadre post under the Government Order dated 6.9.1966. 35 persons were selected as Ministerial Constables and appointed on 22.7.2003 and on the very next day they were promoted as Assistant Sub Inspectors of Police in the same Ministerial Cadre. After a lapse of 3 days, 34 candidates, who had been promoted as ASIs on 23.7.2003, were against promoted as Sub Inspector (Ministerial) vide order dated 26.7.2003. Thus, a candidate, who entered as a Constable (Ministerial) on 27.7.2003 by this accelerated promotion, became an Assistant Sub Inspector on the next day and within 3 days thereafter he was promoted as Sub Inspector of Police. The facts aforesaid remain undisputed. It is these promotions and appointments to the promotional posts that came to be challenged in the writ petition.;